SRIDHARAMURTHY Vs. B. CHANDRASHEKAR & ORS.

JUDGEMENT

(1.) The appeal by the claimant lays a challenge to the judgment and award dated 01.07.2010 made by the MACT, Bengaluru, in M.V.C. No.3189/2008 whereby, a compensation of Rs. 6,41,860/- with interest at the rate of 6% per annum, subject to a usual condition of bank deposit, has been awarded.

(2.) The briefly stated facts are: In a vehicular accident that happened on 14.02.2008, because of rash and negligent driving of the offending Car bearing Registration No.KA34-4042 the claimant sustained Compound Type-II injuries. His claim petition in MVC No.3189/2008 was stoutly resisted by the insurer by filing Written Statement.

(3.) To prove the claim, the claimant got examined as PW1; one Mr. Sugirala Raj, the Record Keeper of HOSMAT Hospital, Bengaluru, wherein the claimant was treated, deposed as PW2; Mr. Siddaraju, an eye-witness, deposed as PW3; Dr. Shivaprakash, who had treated the complainant was examined as PW4. From the claimant side, nineteen documents came to be marked as per Exhibits P1 to P19 which amongst other, consisted of Police Papers and Medical Records.