SHAKUNTALA Vs. CHANDRASHEKHAR AND ORS.

JUDGEMENT

(1.) Appellant is the owner of the vehicle, being aggrieved by the judgment and award dated 13.07.2010 made in MVC No. 463/2009 passed by the Fast Track Court -I at Gulbarga fastening the liability on the owner to compensate the claimant, has filed this appeal.

(2.) The 1st respondent herein filed the claim petition contending that on 04.11.2008 at about 5.00 p.m. while the claimant was travelling in a tractor and trailer bearing registration No. KA -32/T -4778 -79 along with his agricultural product to the market, due to the rash and negligent driving of the said tractor and trailer by its driver, it was capsized and the claimant sustained grievous injuries. He had taken treatment in the Government General Hospital, Chincholi. Thereafter, he took treatment in the Government Hospital at Gulbarga as an inpatient. He claimed that he had spent huge money for the treatment and sought for compensation of Rs. 5,00,000/ -.

(3.) The owner of the vehicle as well as the insurance company filed the written statement.