RAGAVENDRA ACHARY Vs. SRIPATHI PRABHU AND ANOTHER

JUDGEMENT

(1.) The present appeal has been filed against the judgment and award dated 8.4.2010, passed by the Additional MACT, Kundapura, in MVC. No.622/2007.

(2.) Though the matter is listed for admission, with the consent of both parties, it is heard finally.

(3.) Brief facts of the case are that on 3.2.2007, at about 6.15 p.m., when Raghavendra Achary, the claimant-appellant herein was proceeding from Kota towards Saligrama on his motorcycle bearing Regn. No. KA-20-Q-2918, and when he reached near Chitrapady School of Chitrapady Village, Udupi Taluk on NH-17, a lorry bearing Regn. No. CTX-9125 came in a rash and negligent manner and dashed against the motor cycle of the claimant-Raghavendra, as a result of which, he sustained grievous injuries. Immediately thereafter, he was shifted to KMC Hospital, Manipal, wherein he was treated as inpatient from 3.2.2007 to 19.2.2007 and he spent huge amount for the purpose of treatment and other charges. He filed a claim petition before the Tribunal seeking compensation of Rs. 10,88,000/- contending that due to accidental injuries he could not attend to his work and has sustained permanent disability.