ARAVIND Vs. PAKEERAIAH SANGAIAH ALAKERI AND OTHER

JUDGEMENT

(1.) This appeal by the claimant challenges the judgment and award dated 11.05.2012 made by the Additional MACT, Harihar, allowing MVC No.188/2010 whereby, a compensation of Rs. 1,33,977/- with interest at the rate of 6% per annum, subject to a usual condition of bank deposit, has been awarded. The challenge is on the ground of inadequacy of compensation.

(2.) In a vehicular accident that happened on 28.12.2009 because of rash and negligent driving of offending NWKSRTC Bus bearing Reg. No. KA-26-F-1771, claimant suffered grievous injuries. His claim for compensation in MVC No.188/2010 was resisted by the respondent - NWKSRTC by filing the Written Statement.

(3.) To prove the claim, the claimant got himself examined as PW-1 and Dr. M.R.Jayaprakash, MS. Orthopedic Surgeon, who has treated the injured claimant was examined as PW-2. From the claimant's side, fourteen documents came to be marked as per Exhibits P.1 to P.14 which included Police Papers, IMV Report and the Medical Records. From the side of respondent, one Mr.Pakeeraiah, the driver of the offending vehicle, was examined as RW-1. However, no document was produced and got marked in his evidence.