LAWS(KAR)-2015-10-61

CHANDAMMA Vs. GANGAIAH AND ORS.

Decided On October 08, 2015
CHANDAMMA Appellant
V/S
Gangaiah And Ors. Respondents

JUDGEMENT

(1.) APPELLANT is the claimant. Being aggrieved by the judgment and award dated 17.06.2010 made in MVC No. 4881/2009 by the MACT, Bengaluru, she has filed this appeal.

(2.) THE appellant filed a claim petition contending that on 18.6.2009 at about 3.00 p.m, while she was crossing the road near Laxmi Vallaba Kalyana Mantapa, Vasanthapura Main Road, Kumaraswamy Layout, Bangalore, a Hero Honda motor bike bearing Regn. No. KA -05/EE -8889 ridden by its rider in a rash and negligent manner came and dashed against the claimant, as a result of which, she sustained grievous injuries and fracture of both the bones of left leg and sustained other injuries to the body. Immediately, she was shifted to NIMHANS, Bangalore and taken first aid treatment and thereafter she was shifted to Sanjay Gandhi Accident Hospital. She was inpatient there from 18.6.2009 to 1.7.2009. During the course of treatment, she has undergone surgery. The implants were inserted to the left leg. She was under treatment for a period of four months. Prior to the accident, she was working as coolie and earning a sum of Rs. 4,500/ - p.m. In view of the accident, she cannot do the work as coolie. Hence, she filed the claim petition seeking compensation of Rs. 6,00,000/ -.

(3.) ON the basis of pleadings of the parties, the MACT framed necessary issues.