RANGASWAMY Vs. B. H. MANGALAMMA

JUDGEMENT

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

(2.) This appeal is filed by the appellant / claimant against the judgment and award rendered by the Tribunal in MVC No.1026/2009 dated 25.11.2011 seeking enhancement of compensation. Brief facts of the case are as under:

(3.) It is stated in the claim petition that on 07.12.2008 at about 6.30 p.m. the appellant was standing near the gate of Mysore-Tumkur road. At that time, a Maruthi Omni car bearing Reg.No.KA-02-MB- 847 driven by its driver in a rash and negligent manner and in high speed dashed against the appellant. Due the said impact, he sustained grievous injuries and was shifted to A.C.Giri Hospital, B.G.Nagar and treated as an inpatient and has incurred more than Rs.75,000.00 towards medical expenses. Due the said accident he has become disabled and is unable to attend his previous work. On all these grounds, the appellant filed the claim petition before the Tribunal seeking compensation.