KUMAR Vs. LAKSHMI P. AND ORS.

JUDGEMENT

(1.) THE claimant in MVC No. 1734/2008 on the file of M.A.C.T., Tumkuru, has come up in this appeal seeking enhancement of compensation awarded by the Tribunal for the injury suffered by him in the accident that occurred on 12.09.2008.

(2.) THOUGH this appeal is at the stage of admission, since lower Court record is received, at the request of learned counsel appearing for both the parties, it is taken up for final disposal. Brief facts leading to this appeal are as under: -The claimant, a pillion rider on motorcycle bearing registration No. KA -06 -EA -3731, met with an accident on 12.09.2008 at about 5:00 p.m. near Raghavendraswamy road, Madhugiri town, involving lorry bearing registration No. AP -20:X -643 belonging to the 1st respondent and insured with the 2nd respondent. The said accident is not in dispute. It is also not in dispute that in the said accident, claimant suffered the following injuries: - -

(3.) THE records would disclose that immediately after the accident, the claimant was taken to General hospital, Madhugiri, for first aid and thereafter, shifted to Columbia Asia hospital at Bengaluru, wherein he was inpatient for about 9 days i.e., from 12.09.2008 to 20.09.2008, during which period, surgery was conducted to set right the fracture of tibia and fibula of his left leg. Subsequently, the claim petition was filed by him seeking compensation.