SIDDANAYAKA Vs. SAYED AKBEAR

JUDGEMENT

(1.) This Miscellaneous First Appeal is filed by the claimant challenging the quantum of compensation awarded by VI Additional District Judge and MACT, Mysore under judgment and award dated 08.10.2010 in MVC No. 247/2009.

(2.) Appellant has contended that he has suffered injuries on account of the accident that occurred on 18.02.2009 at about 11.00 a.m. when he was riding his two wheeler Hero Honda motorcycle near Chikka Kavalande on Chamarajanagar-Nanjangud main road and at that time, Ravindra bus bearing Registration No.KA-09-A-8844 came from Nanjangud side in a rash and negligent manner and dashed against him and as a result, he sustained grievous injuries and he was immediately shifted to Government Hospital, Nanjangud and thereafter he was shifted to K.R.Hospital, Mysore.

(3.) The contention of the appellant before Tribunal was that he has suffered the following injuries: