SANTHOSH ALIAS SANTHOSHKUMAR Vs. LINGEGOWDA VENKATEGOWDA AND ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant being aggrieved by the judgment and award passed by the Principal District Judge and MACT at Hassan, in MVC No. 847/2014 dated 7.10.2015.

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

(3.) The brief facts of the case are that on 1.1.2014 at about 5.00 p.m. petitioner Santhosh alias Santhoshkumar along with other petitioners were standing on the foot-path by parking the bike bearing Registration No. KA-02 HC-4609, at that time the driver of the lorry bearing Registration No. MH-04 H- 4069 came from wrong side of the road rashly and negligently and dashed against the motor bike and as a result of the same the petitioner sustained grievous injuries. Immediately, he was shifted to SSM Hospital, Hassan. After first aid treatment he was shifted to B.G.S. Global Hospital, Bengaluru, wherein he took treatment as an inpatient.