YATHISH KUMAR Vs. A NANDAN

JUDGEMENT

(1.) THE above appeal is filed praying to call for the records in MVC No.215/2012 on the file of the Hon'ble FTC -II and Additional MACT at Mysore, to set aside or modify the judgment and award passed by the Hon'ble FTC -II and Addl. MACT dt.28.07.2012 and award the compensation as claimed in the claim petition and to grant such other reliefs as this Hon'ble Court deems fit in the facts and circumstances of the case.

(2.) THE facts of the case are as follows : -

(3.) IT is the finding of the Tribunal that on the night of 18.12.2011 at about 8.30 p.m. when the deceased Karthik was riding bike bearing No.KA 01 EK 8063 on Mysore Hunsur high way and when he had reached the outskirts of the Mysore City, the offending vehicle Maruthi Omni van (Regn.No.KA 09 P 5484) took a sudden right turn from south to north to go to the highway motel and the deceased who was riding from west to east crashed against left front door, sustained grievous injuries on his head, leg and body, was admitted to B.M.Hospital in an unconscious state, thereafter slipped into Coma and after few days of treatment, he was shifted to Annapoorna hospital at Mysore itself where he breathed his last on 28.12.2011.