KIRAN @ MAHESH KIRAN Vs. M N ERANNA

JUDGEMENT

(1.) This appeal by the appellant-claimant arises from a judgment and award dated 10.12.2008 rendered by the First Additional Civil Judge, Senior Division, Chitradurga Cum Additional MACT, Chitradurga, whereby, the claim of the appellant herein in MVC No.406/2008 has been dismissed with costs of Rs. 1,000/-.

(2.) The brief facts stated are that on 05.11.2007, when the appellant was moving from Erajjanahatty Village to Chitradurga on a bicycle, a motor cycle bearing Registration No. KA16/Q-4581 came from behind with high speed and dashed from the back. Consequently, the petitioner fell down and sustained grievous head injuries and other injuries to his person.

(3.) It is the case of the appellant that immediately after the fall, he was taken to District Hospital, Chitradurga, where he was given first-aid and since the injuries were grievous, he was shifted to Manipal Hospital, Bengaluru, wherein he was treated as an inpatient from 06.11.2007 to 10.11.2007 and later, he was treated as an outpatient too. For all this treatment, the appellant is stated to have incurred an expenditure of Rs. 2,00,000/.