RAGHUNATH Vs. IFFCO-TOKIO GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both sides, the matter is taken up for final disposal.

(2.) This appeal is directed against the judgment and award dated 3.7.2013 rendered by the MACT, Bengaluru in MVC No.2151/2011 whereby the Tribunal has awarded compensation of Rs.3,23,558/- with interest @ 6% p.a.

(3.) The factual matrix of the appeal is that on 27.02.2011 at about 2.00 p.m. when the petitioner was riding Honda Activa bearing No.KA-01-EA-2299 near High Grounds junction, from Windsor Manor Hotel towards Rajbhavan, Bengaluru, at that time, the driver of the autorickshaw bearing No.KA-02-AA-6636 came in high speed and in a rash and negligent manner and dashed against the scooter due to which he sustained grievous injuries. He was immediately shifted to Mallige Medical Centre, wherein first aid treatment was given and then he was shifted to Abhaya Hospital wherein he was treated as inpatient and after discharge he has also taken follow-up treatment. Due to the injuries sustained in the accident, he has suffered permanent disability and not able to do work as earlier. He has spent amount towards his treatment, conveyance, nourishment etc. On all these grounds the claim petition came to be preferred before the Tribunal seeking compensation.