SRINIVAS Vs. MANAGER, THE NATIONAL INSURANCE CO. LTD

JUDGEMENT

(1.) THIS appeal is by the claimant for enhancement of compensation against the award passed by the Fast Track Court -IV and Additional M.A.C.T., Mysore, in M.V.C. No. 1192/2009 dated 22.8.2010.

(2.) ON . 5.4.2009 when the claimant and his brother -in -law were going on their bicycle on Mysore -Bangalore road, near Toll gate around 9.30 in the evening, Santro Car bearing registration No. KA.09/3838 came in high speed in a rash and negligent manner and hit the bicycle from behind. Due to the impact, claimant fell down and sustained grievous injuries and was inpatient for 25 days. He is said to be earning Rs. 6,000/ - per month by doing coolie work. In the claim petition filed by the claimant, on matter being contested by the respondent insurer, the Tribunal after enquiry held that the accident was due to the negligence on the part of the driver of the Santro Car.