DODDAVENKATARAMANAPPA Vs. MALLESH K.

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-owner of the tractor assailing the judgment and award passed by the VIII Additional Small Causes Judge and the Motor Accident Claims Tribunal (SCCH 5), Bengaluru in MVC No. 6101/2011 dated 11.10.2013.

(2.) For the purpose of convenience the parties are referred to as per their ranking in the court below.

(3.) The brief facts leading to filing of the appeal are that, the petitioner was returning from his coolie work on 25.04.2011 at about 4.00 p.m. near Shivanahalli and at that time a tractor bearing registration No. KA 51/T 1299 came rashly and negligently with high speed and dashed to the petitioner and as a result of the same petitioner sustained multiple injuries and thereafter he was shifted to Victoria Hospital in an ambulance and after giving the first aid he was shifted to BGS Global Hospital wherein he was treated as an inpatient for the said injuries. It is further contended that he was working as an agricultural coolie and the entire family is dependent upon him and because of injuries he is unable to do the work as before and as such a claim petition was came to be filed.