UMAKANT Vs. RACHAPPA

JUDGEMENT

(1.) This appeal is filed by the claimant against the judgment and award dtd. 6/1/2012 passed in MVC No. 2678 of 2009, by the Motor Accident Claims Tribunal, Bailhongal (for short "the Tribunal").

(2.) For the sake of convenience, the parties herein are referred to as per their ranking before the Tribunal.

(3.) It is the case of the claimant that, on 27/7/2009 at about 6:00 p.m., the claimant met with an accident at Kittur-Dombarkoppa Service Road/ NH4, near Dombarkoppa I.B., Kittur Village. The accident occurred due to the rash and negligent riding of a motorcycle bearing registration No.KA-24/J-3010 by its rider. It is contended that due to the accident, the claimant sustained grievous injuries. At the time of the accident, the claimant was about 52 years old and was earning Rs.Rs.3,00,000.00 per annum by agriculture and business. He spent a considerable amount on medical and incidental expenses. Hence, he claimed compensation of Rs.5,00,000.00.