VEDHARAJ Vs. NILAKANTA AND ORS.

JUDGEMENT

(1.) APPELLANT is the claimant, being dissatisfied with the quantum of compensation awarded in the judgment and award dated 14 -03 -2014 made in MVC No. 1050/2012 passed by the Senior Civil Judge and the Motor Accidents Claims Tribunal, Belur (hereinafter referred to as 'the Tribunal' for short) has filed this appeal seeking enhancement of compensation.

(2.) THE claimant filed the claim petition contending that on 4 -9 -2010, at about 5.30 p.m., the claimant was proceeding on Prasadhihalli -Adligere Road to go to his father -in -law house at Adligeri village on the extreme left side of the road. At that time, a motorcycle bearing registration No. KA -18/K -5599 ridden by its rider in the rash and negligent manner came and dashed against the claimant, due to which, he sustained grievous injuries to his right leg, head and other injuries to the body. Immediately after the accident, he was shifted to Sanjeevini Hospital, Hassan and he had taken treatment therein as inpatient. In the accident, the claimant had sustained the following:

(3.) ON the basis of the pleadings of the parties, the Tribunal framed necessary issues. The claimant, in order to prove his case examined himself as P.W. 1 and got marked the documents as Ex. P1 to Ex. P12. He further examined Dr. T. Lakshmeesha, who treated him as P.W. 2 and got marked the medical documents as Ex. P13 to Ex. P16. On behalf of the second respondent, its Development Officer was examined as R.W. 1 and got marked a document as Ex. R1.