MOOLARAM, Vs. NARASA HANUMAIAH

JUDGEMENT

(1.) This miscellaneous first appeal is filed by the Claimant challenging the judgment and award passed in MVC No.6439/2008 on the file of Additional Senior Civil Judge, MACT, Bangalore challenging the fastening of the liability on the owner of the scooter and also questioning the quantum of compensation awarded by the Tribunal.

(2.) The claimant has filed the claim petition before the Tribunal that when he was proceeding as a pillion rider in the scooter bearing registration No.KA-02-X-5769, on Magadi Road near Gollarahatti, Bengaluru, at that time the driver of the Tempo bearing registration No.KA-06- 2309 came from the opposite direction. Both the drivers of said vehicles were driving their vehicles in a rash and negligent manner and dashed against each other by way of head on collusion and caused accident.

(3.) Further, it is contended that the accident occurred due to rash and negligent driving of its drivers. Resulting in which, petitioner has sustained multiple fractures all over the body and lost his vision. He spent huge amount for medicine, treatment, food and conveyance and all other charges.