RAMESH ALIAS RAMESH GOWDA Vs. SRI. ANNAMALAI

JUDGEMENT

(1.) The appellant is the claimant being not satisfied with the quantum of compensation awarded in judgment and award dated 3rd October, 2013 made in M.V.C. No. 3485/2013 by the Court of Small Causes and MACT, Bangalore City, (hereinafter referred to as "the Tribunal" for short), has filed this appeal seeking for enhancement of compensation.

(2.) The appellant filed the claim petition contending that on 8-12-2012 at about 7.00 p.m. while he was proceeding on Magadi-Bangalore Main road near Machohalli gate as a pedestrain on the left side of the road, at that time, the Motor Cycle bearing Reg. No. KA. 0 HS. 4196 ridden by its rider came in a rash and negligent manner and dashed against the claimant. Due to which, he fell down and sustained grievous injuries. Immediately, after the accident, he was shifted to Sri. Lakshmi Multi Specialty Hospital, Sunkadakatte. Thereafter, he was shifted to Victoria Hospital, Bangalore. He took treatment as inpatient for a period of 50 days. The Madanayakanahalli Police have registered a case after investigation. Prior to the accident, he was working as a Security Guard and earning Rs. 6,000/- per month and at the time of accident he was aged about 42 years. Hence, sought for compensation of Rs. 10.00/- lakhs.

(3.) In response to the notice issued by the Tribunal, both the respondent remained ex parte.