GIRIGOWDA Vs. RAHAMATHULLA

JUDGEMENT

(1.) The appellant is the claimant, being not satisfied with the quantum of compensation awarded in judgment and award dated 2-7-2009 made in MVC. No. 198/2007 passed by the Addl. MACT, Hiriyur (hereinafter referred to as ' tribunal- ), has filed this appeal seeking for enhancement of compensation.

(2.) The appellant filed the claim petition contending that on 20-6-2006 while travelling in Tractor-Trailer bearing Reg. No. KA-16/T-4998-99 from Varadakatte village towards Hiriyur Town on NH.-4, a lorry bearing Reg. No. KA-37/H-3438 driven in a rash and negligent manner dashed against the Tractor-Trailer. Due to that, the claimant fell down and sustained grievous injuries all over the body. Immediately, he was admitted to the Government Hospital, Hiriyur and later shifted to St. Marthas Hospital, Bangalore, where he took further treatment as inpatient. He claims that he has spent huge money for the treatment and sought for compensation.

(3.) The New India Assurance Company Ltd., defended the case by filing written statement.