PURUSHOTHAM Vs. IFFCO TOKKIO GEN INS CO. LTD.

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 10.8.2015 passed by the MACT, XX Addl. Small Causes Judge, Bangalore in MVC 1270/2014.

(2.) Brief facts of the case: On 25.1.2014 at about 8.45 p.m. when the claimant was crossing the road, proceeding near HP petrol bunk, Avalahalli, Bidarahalli Hobli, Bangalore District, at that time, a car bearing Registration No.KA-03-MH-4034 came in a rash and negligent manner and dashed against the claimant. Due to the impact, the claimant fell down and sustained injuries. Immediately, he was shifted to K.R.Puram Super Specialty Hospital and later was shifted to Fortis hospital for further treatment. After recovering from injuries, the claimant filed a claim petition before the Tribunal. In order to support his case, he examined himself as PW-1, and one more witness Mr. Ravikumar as PW-2, and submitted 16 documents. On the other hand, the Insurance Company has neither examined any witnesses nor produced any document. After appreciation of the evidence, the Tribunal granted compensation of Rs.6,60,000/- with interest at 8% p.a. The claimant being aggrieved by the same, has preferred this appeal seeking enhancement of compensation.

(3.) The learned counsel for the claimant submits that as per wound certificate, the claimant has suffered the following injuries;