LAWS(KAR)-2017-11-277

MANJUNATH B S Vs. CMS INFO SYSTEMS PVT

Decided On November 07, 2017
Manjunath B S Appellant
V/S
Cms Info Systems Pvt Respondents

JUDGEMENT

(1.) Being aggrieved by the compensation awarded in MVC No.3223/2014 by the XII Addl. Judge Member, MACT., Bengaluru on 22.01.2016, the appellant-claimant has filed this appeal for enhancement of compensation.

(2.) Heard the learned counsel for the appellant and the respondents.

(3.) The brief facts of the case are that; on 18.02.2014 at about 1.30 p.m., when the claimant was proceeding in his motor cycle bearing No.KA-01-ED-2014 slowly and cautiously and when he was near Sukhsagar Junction, Koramangala, the driver of the ATM Feeder bearing No.KA-03-AB-0517 who came from Jaipurai junction with high speed in a rash and negligent manner dashed against the motorcycle. As a result, the claimant fell down and sustained grievous injuries. Immediately he was shifted to Nova Specialty Hospital, Bengaluru, wherein he took the treatment as an inpatient by spending huge amount.