MAHADEV RAMACHANDA BASME Vs. DIVISIONAL CONTROLLER, NWKRTC

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the respondent. The appeal is considered for final disposal even at the stage of admission having regard to the limited scope of the appeal.

(2.) The brief facts leading to this appeal are that the petitioner was working as a Porter in the Karnataka State Road Transport Corporation (KSRTC) Bus-stand at Bagalkot. On 26.1.2012, when he was sitting near the compound wall of the bus-stand at about 4.30 p.m., it transpires that a bus bearing registration No.KA-25/F-2365, belonging to the KSRTC had reversed and dashed against him and as a result of which, he had sustained grievous injuries. The petitioner was hospitalised and was an inpatient and had to undergo surgery for several injuries and was discharged from the hospital on 7.4.2012 and he was required to undergo follow-up treatment thereafter. It is claimed that he had spent Rs.2.00 lakhs for medical treatment and Rs.1.00 lakh towards future medical expenses. The petitioner claimed that he was earning Rs.400/- per day and as a result of the injuries, he is unable to lift heavy articles and his physical movements are gravely restricted and therefore had approached the Motor Accident Claims Tribunal, seeking compensation in a sum of Rs.25,000/-.

(3.) The matter was contested by the KSRTC. On the basis of the pleadings of the parties, the Tribunal had framed the following issues, which, if loosely translated into English, read as follows: