POOVAIAH Vs. CHANDRAPPA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant being aggrieved by the judgment and award passed by MACT, Bengaluru, in MVC No.4972/2014 dated 13.11.2015.

(2.) Heard. Appeal is admitted and with the consent of the learned counsel appearing for the parties, the matter is taken up for final disposal.

(3.) The brief facts of the case are that on 8.9.2014 at about 7.15 p.m. the petitioner was proceeding in his auto rickshaw bearing Registration No.KA 01 AC 5880 on Mysore road and when he came near Briyand Square junction, Bengaluru, at that time the LGV tempo bearing registration No.KA 33 1463 came rashly and negligently and dashed to the said auto rickshaw. Due to the said impact petitioner has sustained grievous injuries. Immediately, he was shifted to Victoria Hospital, wherein he took treatment as an inpatient. It is the contention of the petitioner that he was an auto driver and was earning an amount of Rs.15,000/- per month, and because of the injuries now he is not in a position to do the work as before.