SIDDEGOWDA Vs. LALITH KUMAR AND ANOTHER

JUDGEMENT

(1.) This appeal has been preferred by the appellant-claimant, being aggrieved by the judgment and award dated 22.12.2009 passed by the Civil Judge (Sr.Dn.), Maddur (hereinafter referred to as "the Tribunal" for brevity) in MVC No. 155/2009.

(2.) Heard. The appeal is admitted and with the consent of learned counsel for both the parties, the matter is taken up for final disposal.

(3.) The brief facts of the case as per the appellant-petitioner are, on 15.06.2009, the petitioner Siddegowda and his wife had been to Mandya for purchasing house hold articles. At about 1.00 p.m. when they were going towards Petebeedi, at that time a Honda Activa bearing No.KA-11/S4671 came in a rash and negligent manner from behind and dashed against the petitioner. Due to said accident, he fell down and sustained fracture of 2nd meta tarsal bone of right leg. Immediately after the accident, he was shifted to the hospital and was given treatment. It is further contended that the appellant has spent huge amount for treatment and he has sustained disability. Hence, he has claimed compensation on various heads.