JAYASHREE Vs. MAHANINGAPPA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of both parties, heard for final disposal.

(2.) This appeal is filed by the claimant against the judgment and award in MVC No.1138/2019 dtd. 17/11/2022.

(3.) The petitioner/claimant has filed a petition under Sec. 166 of MV Act, claiming compensation for accidental injuries sustained in a road traffic accident that took place on 9/4/2019. It is stated that the claimant while proceeding by walk towards Vijayapura road from their land, a motorcycle bearing No.KA-32/X-7036 driving in a rash and negligent manner dashed to the petitioner, resulting in grievous injuries. It is stated that the petitioner is an advocate by profession aged 43 years and was earning 1,50,000/- per month.