SURESH Vs. SIDDARAMA

JUDGEMENT

(1.) Heard the arguments of both sides.

(2.) This appeal is filed against the award of the Tribunal in MVC No.742/2014 dtd. 26/9/2018 passed by the Motor Accident Claims Tribunal III, Vijayapura.

(3.) The facts of the case are that, on 22/12/2013 at about 7.00 p.m., near Vaishnavi Petrol Pump on NH-13, at that time rider of the Motor Cycle bearing No.MH-13-BK-7672 came in high speed and in rash and negligent manner in a wrong side and dashed to the appellant. Due to which, the appellant sustained fracture injuries and immediately admitted to Wachche Hosital, Solapur for treatment.