SHIVARAJU Vs. IFFCO-TOKIO GENERAL INSURANCE

JUDGEMENT

(1.) This appeal is filed by the claimant aggrieved by the judgment and award dtd. 21/11/2017 passed in M.V.C. No.4207 of 2016 on the file of the Motor Accident Claims Tribunal and Court of Small Causes, Bengaluru, whereby, the Tribunal awarded a sum of Rs.1,93,600.00 as compensation.

(2.) For the sake of convenience, the parties are referred to as they are referred to in the claim petition before the Tribunal.

(3.) The claim petition was filed seeking compensation on account of the injuries sustained by the claimant in the accident that took place on 16/4/2016 at about 7.30 p.m. It is the case of the claimant that after the accident, he was shifted to Ashraya Hospital, Bengaluru, where he took treatment, X-rays were done, and the Doctors noticed the fracture of left vertebral body, abrasion over right gluteal region and Laceration on the scalp.