SRI DASAPPA Vs. THE MANAGING DIRECTOR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by the Court of Small Causes, Bengaluru City, (SCCH-12) in MVC No.2984/2010 dated 18.2.2012.

(2.) Though this case was posted for orders, with consent of learned counsel appearing for both the parties, it is taken up for final disposal.

(3.) The brief facts as averred in the petition are that on 15.2.2010 at about 6.00 p.m. petitioner Dasappa was standing in front of the Modi Hospital road opposite to Dr.Modi Signal waiting to cross the road, at that time, a BMTC bus bearing No.KA-01-F-1958 came with high speed rashly and negligently and dashed against the petitioner. As a result of the same he fell down and sustained the fracture and other grievous injuries. Immediately he was shifted to K.C. General Hospital, Malleshwaram, wherein he was admitted as an inpatient and subsequently he was shifted to Victoria Hospital and during the course of treatment operation was conducted and it is further contended that petitioner was working as welder and was earning Rs.10,000/- per month, because of the accidental injuries he has sustained both physical and financial loss and as such claim petition came to be filed.