PUTTASWAMACHAR AND ORS. Vs. NARENDRA BABU AND ORS.

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the contesting 2nd respondent-insurer, perused the records.

(2.) The injured-claimant has preferred this appeal, being not satisfied with the quantum of compensation awarded in the impugned Judgment dated 04.07.2015, passed by the Principal Senior Civil Judge and C.J.M., and Additional Motor Accident Claims Tribunal, Ramanagara, made in MVC No.113/2012, seeking enhancement of compensation.

(3.) The facts of the case are that on 30.01.2012 at about 3.55 p.m, when the injured-claimant was standing on the footpath near Ijoor circle, at Ramanagara, the rider of the Activa Honda bearing registration No. KA-02-HJ-5310 rode the same in a rash and negligent manner with high speed and dashed against the petitioner. Due to the impact, the claimant sustained grievous injuries. Initially he was shifted to government hospital at Ramanagar and thereafter to Mathrushree Nursing Home, Kengeri. Hence, he filed a claim petition under section-166 of the Motor Vehicle Act, 1989, seeking compensation of Rs. 5,00,000/-.