ASHOKA N T Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the respondents no.1 & 2, perused the records.

(2.) The injured-claimant has preferred this appeal, being not satisfied with the quantum of compensation awarded in the impugned judgment dated 16.11.2015, passed by the Principal District Judge and Motor Accident Claims Tribunal, Hassan, in MVC. No.1118/2013, seeking enhancement of compensation.

(3.) The facts of the case are that on 16.02.2013 at about 7.30 p.m, when the injured-claimant was proceeding on his motorcycle bearing registration No.KA-46-E-7808 and when he reached near Anemahal, in front of Surabhi Hotel, Sakaleshpura, the driver of KSRTC bus bearing registration No.KA- 18-A-200 came from Kadumane side, driven by its driver, in a rash and negligent manner with high speed, dashed against him. Due to the impact, he fell down and sustained grievous injuries on his head, blood was clotting near brain, stomach and as a result, his intestine was cut up to 4 feet, injuries on his left hand small finger and ring finger, face, ear and other parts of the body. Immediately he was shifted to Crawford Hospital, Sakaleshpura and thereafter shifted to SSM hospital, Hassan and further he was shifted to KIMS Hospital, Bengaluru wherein he took treatment as inpatient for 17 days, during which, he underwent surgery to his intestine. Hence, he filed a claim petition under Section-166 of the Motor Vehicles Act, 1989, seeking compensation for the injuries and consequential disability sustained by him in the accident.