B H MOHAMMED KHAN Vs. NARASAMMA

JUDGEMENT

(1.) The present appeal has been preferred by the owner of the vehicle being aggrieved by the judgment and award dated 20.3.2015 passed in MVC No. 144/2013 by the Senior Civil Judge, Gouribidanur.

(2.) Heard the learned Counsel for the parties.

(3.) The brief facts of the case are that on 26.9.2011 at about 2.00 p.m. when the respondent No.1-claimant Smt. Narasamma was doing her house hold work in front of her house at Upparahalli village, at that time a tempo bearing registration No. KA 21/453 driven by the appellant came rashly and negligently and dashed against respondent No.1-claimant and caused serious injuries. Immediately she was taken to the General Hospital, Gouribidanur and thereafter to Bowring and Lady Curzon Hospital, Bangalore where she got admitted in the hospital from 26.9.2011 to 10.11.2011. It is the contention of the respondent No.1- claimant that she was doing coolie work and was earning a sum of Rs.180 to 200/- per day before the accident and because of the injuries she has sustained, she is not in a position to do the work as before. In that light, she filed a claim petition claiming compensation.