DINESH Vs. SHRIRAM GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-claimant assailing the judgment and award passed by MACT, Bengaluru, SCCH-14 dated 15.9.2015 in MVC No.3665/2014.

(2.) Heard the learned counsel appearing for the parties.

(3.) The averments of the petition are that on 25.2014 at about 8.30 a.m. petitioner Dinesh was crossing Hosur Service Road near Thirumala bar, at that time, a Tempo Trax bearing registration No.KA.01 B.5591 came rashly and negligently and dashed against the petitioner. As a result of the same he fell down and sustained grievous injuries. Immediately, he was taken to Popular Hospital and Research Centre, wherein he was admitted as an inpatient from 25.2014 to 6.4.2014. It is the further contention of the petitioner that a case was registered in Crime No.42/2014 against the driver of the Tempo Trax. It is the further contention of the petitioner that he was a Painter, earning an amount of Rs.250/- per day. For having suffered the injuries, a claim petition came to be filed under Section 166 of the Motor Vehicles Act.