VITHAL Vs. APPAYA

JUDGEMENT

(1.) THIS is a claimant'3s appeal seeking enhancement of compensation for the injuries sustained in a motor vehicle accident.

(2.) THE claimant aged about 20 years, on the date of the accident was proceeding as a pillion rider on Hero Honda Splendor motor cycle bearing No. KA -22/Y -3311 from Belgaum towards Shinnoli Village on 24.4.2012 at about 5.15 PM. Motor cycle bearing No. KA -22/R 9678 was coming from the opposite direction. The rider of the motor cycle where the claimant was a pillion rider drove the vehicle in a rash and negligent manner and dashed against the other motor cycle. On account of the accident he sustained grievous injuries and he was admitted to the hospital. In fact, he was operated more than 3 times. Therefore, he preferred the claim petition claiming a sum of Rs.21,00,000/ - as compensation.

(3.) AFTER service of summons, respondents filed their statement of objections and contested the claim. The Tribunal on the aforesaid pleadings framed the following issues: