SURESH NAIK Vs. K. DINESH KUMAR

JUDGEMENT

(1.) The claimant in MVC.No.1346/2011 on the file of M.A.C.T, Ballari has come up in this appeal seeking enhancement of compensation awarded for the injuries suffered in a road traffic accident dated 22.12.2010.

(2.) The records would disclose that on 22.12.2010 when the claimant was traveling on a Bicycle as a pillion, the said Bicycle was hit by APSRTC DGT goods vehicle bearing registration No.AAZ-5263.

(3.) The said accident is not in dispute, so also the injuries suffered by the claimant in the said accident. The records would indicate that the injuries suffered by the claimant is amputation of penis and scrotum, with fracture of right clavicle bone at its mid third and also fracture of inferior ramus of pubic bone of pelvis.