PADIKALA CHINNAPPA Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) Aggrieved by the award dated 08.08.2013, passed by the Motor Accident Claims Tribunal, Bengaluru (SCCH - 6), whereby the learned Tribunal has granted a compensation of Rs.1,05,000/- to the appellant, the appellant has approached this Court.

(2.) Briefly, the facts of the case are that on 09.02.2012, around 7:20 a.m., the petitioner was walking on the extreme left side of Bharathi Thirtha Road, Shankarapuram, Basavanagudi, Bengaluru. When he was standing at the cross road, a scooter bearing Registration No.KA-05-EH-7462, being driven in a rash and negligent manner, came and hit the appellant. Consequently, the appellant suffered grievous injuries. Initially, he was rushed to the Ranga Durai Hospital for first aid treatment. Subsequently, he was shifted to Rajashekhar Hospital for better treatment. Ultimately, he was admitted to M. S. Ramaiah Hospital for further treatment. Having recovered from the injuries, the appellant filed a claim petition before the learned Tribunal.

(3.) In order to support his case, the appellant examined four witnesses, including himself, and submitted twenty six documents. The respondent, the Insurance Company, neither examined any witnesses, nor submitted any document. Subsequently, the learned Tribunal granted the aforesaid compensation along with the interest at the rate of 6% per annum from the date of filing of the petition till the date of realization. Hence, this case for enhancement.