MOHAMMAD GOUSE Vs. FATTU A. MULLA AND ORS.

JUDGEMENT

(1.) Heard the learned Counsel for the Appellants and the learned Counsel for the Respondent No. 2.

(2.) The Appellant -Claimant before the Motor Accident Claims Tribunal [hereinafter referred to as 'Tribunal' for brevity] is seeking compensation in respect of injuries suffered in a motor vehicle accident.

(3.) It was his case that on 13.05.2011 at about 6.45 pm., when he was proceeding on the road as a pedestrian, and when he was near Ajis Auto Gas Pump Station, a crane, bearing Chassis No. 61117013, had suddenly come and dashed against the Claimant, resulting in the appellant suffering grievous injuries on his head, both legs and all over his body. He was rushed to the District Hospital, Belgaum for treatment. But, he never recovered from those injuries and had suffered permanent disability. The left leg of the appellant was amputated above the knee and the fracture of right left toe second and third metatarsal bone. The appellant therefore claimed he was permanently disabled and that he was an inpatient from 17.05.2011 to 18.06.2011 and after discharge from the Hospital, he was under further treatment at Yash Hospital, Belgaum. Thereafter, he had filed a claim petition seeking compensation of Rs. 25 lakh.