VIRUPAKSHI MAREPPA GOLA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) MFA No.202853/2022 is filed by the NEKRTC under Sec. 173(1) of Motor Vehicles Act, 1988, seeking to set aside the judgment and award dtd. 7/1/2022, whereas MFA No.200737/2022 is filed by the claimant under Sec. 173(1) of Motor Vehicles Act, 1988, seeking for enhancement of compensation awarded in MVC No.1109/2019 by the I Addl. Senior Civil Judge and MACT, Kalaburagi (for short, 'the Tribunal').

(2.) The parties are referred to as per their ranking before the Tribunal.

(3.) The case of the petitioner before the Tribunal is that on 29/3/2019 at about 1.45 p.m., he was proceeding on his Motorcycle bearing Reg.No.KA-32/ET- 5375 from Jewargi to Andola village. When he was near Warehouse of Jewargi-Shahapur main road, a NEKRTC Bus bearing Reg.No.KA-33/F-0319 came from opposite direction with high speed and in a rash and negligent manner and dashed to the Motorcycle of the petitioner, due to which he sustained grievous injuries. Immediately, he was shifted to the Government Hospital, Jewargi and thereafter on the same day he was shifted to Kamreddy Hospital, Kalaburagi wherein he was in-patient from 29/3/2019 to 8/4/2019. The petitioner spent Rs.3,00,000.00 towards his treatment. The petitioner was hale and healthy and aged 18 years and he was earning Rs.15,000.00 p.m. by doing agricultural work. Due to the injuries sustained in the accident, the petitioner lost his future income. Hence, he filed claim petition seeking compensation.