MANJUNATH Vs. B.T. LAXMINARAYANA

JUDGEMENT

(1.) THIS appeal by the claimant seeking enhancement of compensation is against the judgment and award passed by the learned V. Addl. District & Sessions Judge, MACT, Mysore, in MVC. No. 1561/2010, dated 19th April 2011.

(2.) IT is the case of the claimant that on 18.6.2006 at about 11.00 p.m. when he was going by walk near Telephone Office, K.R. Sagar, Holikere, a Yamaha motorcycle bearing registration No. KA -11 -K -8787 came in a rash and negligent manner and dashed against him due to which, he fell down and sustained grievous injuries to his left leg, shoulder, left eye and teeth. He took treatment at K.R. Hospital, Mysore, wherein he was inpatient for 19 days. Stating that an amount of Rs. 1 lakh has been spent towards medical expenses, claimant filed claim petition before the Tribunal seeking compensation.

(3.) ACCORDING to the learned counsel for the respondent -insurer, the claimant has falsely implicated the vehicle in question and there are contradictory statements in MLC and FIR and as such, the matter requires reconsideration. He even disputes the issuance of policy.