V. GOVINDARAJU Vs. MADAVA MAHESHWARAM AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by the Motor Accident Claims Tribunal, Bengaluru (SCCH-11) (hereinafter referred to as 'the Tribunal' for short) by order dated 21.04.2010 in MVC No. 5437/2007.

(2.) Though this appeal was posted for admission, with the consent of the learned counsel appearing on behalf of both parties, it was heard finally.

(3.) The brief facts leading to the case are that, on 11.06.2007 at about 10.10 a.m., appellant-Sri. V. Govindaraju was going on the left side of the road at 3rd Cross edge, Channapatna, B.M. Road, At that time, a car bearing registration No. KA-03-MB-3770 came behind him from Mysuru in a high speed with rash and negligent manner and dashed against the claimant. As a result of the same, he fell down and sustained injuries including fracture.