BASVARAJ Vs. ASST DIRECTOR

JUDGEMENT

(1.) This is an appeal preferred by the appellant/claimant by questioning the impugned judgment passed by the Civil Judge (Sr.Dn.) & MACT, Haveri, dated 05.01.2009, passed in M.V.C. No.183/2006 by awarding compensation for a sum of Rs.1,51,250/- with interest at 6% p.a. from the date of petition till realisation.

(2.) For the purpose of convenience, the parties are referred to in this appeal, according to their rank before the Tribunal.

(3.) Briefly stated the facts of the case are, that on 24.09.2004, the petitioner after his lunch at about 2:45 p.m. left his house along with his son Basavaraja towards his brother's house, on the left side of Savanur-Gadag road in Yalavigi. At that time, one Government Jeep bearing No.CAG-4706 came from Savanur towards Yalavigi in a rash and negligent manner with high speed and hit to the petitioner's son Basavaraj. As a result of it, Basavaraja sustained grievous injuries to his head as well as to his right foot and immediately he was taken to the Government Hospital at Savanur and then he was shifted to KIMS Hospital, Hubballi for higher treatment, where he took treatment and got operated to his head and right foot and was inpatient for more than two months. The petitioner being a minor aged about 6 years, represented by his minor guardian, natural father and has filed the petition before the Tribunal seeking compensation.