MANAGING DIRECTOR, VRL LOGISTICS LTD Vs. DEVENDRA

JUDGEMENT

(1.) This appeal and cross objection are directed against judgment and award dated 28.01.2017 passed by the Prl. Senior Civil Judge and Addl. MACT, Hubli, in M.V.C.No.884/2013.

(2.) For the sake of convenience, the parties shall be referred to as per their status before the trial Court.

(3.) Briefly stated the facts of the case are, claimant was dashed against by a tanker and sustained grievous injuries. He filed instant petition seeking compensation. He sustained fracture of both bones, forearm right, fracture of clavicle right, fracture of super and inferior pubic rami and head injury. He was treated in a private hospital as an inpatient for 15 days. On appreciation of evidence on record, the Tribunal has awarded a sum of Rs.2,92,712/- and held the owner of the tanker liable to pay the compensation and absolved the insurer.