LAWS(KAR)-2015-12-310

SHANKRAPPA CHANNAPPA BADIGER Vs. PRAVEEN DATTA DESAI

Decided On December 11, 2015
Shankrappa Channappa Badiger Appellant
V/S
Praveen Datta Desai Respondents

JUDGEMENT

(1.) Appellant is a claimant in MVC No.1751/2011 on the file of Fast Track Court-III & Addl. MACT., Belgaum. He filed the above case seeking compensation of Rs.25 lakhs for the injuries sustained by him in the accident, which had occurred on 15.6.2010.

(2.) According to the claimant on the aforesaid date, he was walking along with his friend on the extreme left side of the road. When he reached Movingatti Cross on Dharwad Gadag road, the offending vehicle bearing No.KA-22/MD-7864 driven in a rash and negligent manner by its driver, dashed against the claimant. Due to the impact, he sustained fracture injuries. He was immediately taken to KIMS Hospital, Hubballi, wherein, he was admitted as an inpatient from 15.6.2011 to 30.6.2011. He has sustained injury to left wrist and chest and that he is unable to move both lower limbs.

(3.) The respondent Insurance Company has entered appearance in the said case and filed the statement of objections opposing the claim petition. On the basis of the pleadings of the parties, the Court below has framed the following issues:-