T G ASHEEK Vs. B SHANTHARAMA SHETTY

JUDGEMENT

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

(2.) The injured/claimant has preferred this appeal assailing the judgment and award passed by the Addl. District and Sessions Judge & MACT, Udupi, sitting at Kundapura (hereinafter referred to as "the Tribunal" for the sake of convenience), dated 29/03/2014 in MVC.No.523/2011.

(3.) It is the case of the appellant/claimant that he sustained grievous injuries in a road traffic accident that occurred on 21/02/2011, at about 12.30 p.m. while he was proceeding on a motorcycle bearing No.KA-14/X:8583 from Mandarti towards Udupi. That when he reached Neerujuddu Heggunje, a lorry bearing No.KA 20/C:0237 was driven in a rash and negligent manner endangering human life and dashed against the motorcycle from the hind side. As a result, the claimant fell down and sustained grievous injuries. He was taken to KMC Hospital where he was treated as an inpatient from 21/02/2011 to 18/04/2011. According to the claimant, both tibia and femur of his right leg sustained grievous injuries and he underwent surgeries and skin grafting was also done. Thereafter, he was discharged from KMC Hospital on 18/04/2011 with external appliances affixed to the right leg. Contending that he was unable to work for about a period of two to three years as he had become permanently disabled and that he was earning a sum of Rs.12,000/- per month as an electrician, he filed the claim petition seeking compensation of Rs.35,00,000/- on various heads.