KESHAVAMURTHY Vs. MANAGER

JUDGEMENT

(1.) The appellant who is the claimant being not satisfied with the quantum of compensation awarded in the judgment dated 24-50-2012 passed in M. V. C. No. 5279/2008 by the 21st Addl. MACT, Bengaluru (hereinafter referred to as "the Tribunal" for short), has filed this appeal seeking enhancement of compensation.

(2.) The appellant filed the claim petition contending that on 20-5-2008 at about 11.30 a.m., while he was crossing the road near R.T. Nagar, a Tata Sumo bearing registration No. KA-41/5551, driven by the driver in a rash and negligent manner dashed against the claimant. Due to which, he fell down and sustained grievous injuries all over the body. Immediately, he was shifted to a private Nursing Home and thereafter, he was shifted to Columbia Asia Hospital, Bengaluru and took treatment in the said Hospital as an in-patient. He has sustained fracture of right clavicle, fracture of left femur and subdural haematoma and spent more than Rs. 3 lakhs for treatment. Hence, he sought for compensation of Rs. 25 lakhs.

(3.) In response to the notice issued by the Tribunal, both the respondents appeared and filed the written statement and they have denied the averments made in the claim petition.