N ANAND Vs. ASMAUL HUSAIN

JUDGEMENT

(1.) The present appeal has been preferred by the appellant / claimant assailing the judgment and award passed by the Member Principal Motor Accident Claims Tribunal, Bengaluru in MVC No.2932 of 2015, dated 04.10.2016.

(2.) The appeal is admitted with the consent of the learned counsel appearing for the parties, the same is taken up for final disposal.

(3.) Brief facts of the case are that on 14.06.2015, at about 9.45 a.m., when the appellant / claimant was crossing the road near Old Madras Road, Opposite to Ganesh Temple, Benaganahalli, Bengaluru, at that time, a rider of the motor cycle bearing registration No.KA-03-HU- 4648 and the driver of the Eicher bearing registration No.KA-53-B-4159 drove their respective vehicles rashly and negligently and dashed against the appellant / claimant. As a result of the same, he sustained grievous injuries. Immediately, he was hospitalized in Chinmaya Mission Hospital, wherein he took treatment as in-patient and therein he has been operated.