YOGESHA Vs. P. VIKRAM AND ORS.

JUDGEMENT

(1.) This claimant in MVC. No. 210/2008, on the file of MACT, Arkalgud, has come up in this appeal seeking enhancement of compensation.

(2.) Heard the learned counsel for the appellant and perused the judgment impugned with reference to the pleadings, oral and documentary evidence.

(3.) On going through the same, it is seen that the accident dated 18-11-2005, which has taken place at about 12.30 p.m., near the land of Kujiraman of Alen Bala Village, involving JCB Tipper bearing registration No. KA-14-R-23400, resulting in injuries to claimant is not in dispute. It is also not in dispute that in the said accident, the claimant has suffered grievous injuries to the right kidney, which was removed ultimately in a surgery which was conducted to the right trunk and stomach which were also extensively damaged and subsequently surgically attended.