LAWS(KAR)-2019-10-178

SRINIVASA Vs. DIRECTOR (CLAIMS) KARNATAKA GOVERNMENT INSURANCE DEPTT

Decided On October 18, 2019
SRINIVASA Appellant
V/S
Director (Claims) Karnataka Government Insurance Deptt Respondents

JUDGEMENT

(1.) This is an appeal preferred by the injured/claimant seeking enhancement of compensation awarded by the Tribunal in MVC No.2318/2013 dated 28.10.2015 on the file of Court of Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru, thereby awarding a compensation of Rs. 1,53,098/- (Rupees One Lakh Fifty Three Thousand Ninety Eight Only) with interest at the rate of 6% p.a. for the injuries sustained by the appellant/claimant in road traffic accident.

(2.) I have heard the learned counsel appearing for the appellant and the learned counsel appearing for the respondent No.1.

(3.) It is the case of the appellant/claimant that on 14.03.2013 at about 9.00 p.m. when he was crossing the Peenya Industrial Area Road, near Rolling Mill from Narayanapura towards Ganapathi Nagar, at that time all of a sudden a Bolero Jeep bearing Reg.No.KA-01-Z-5197, being driven by its driver in a rash and negligent manner came from TVS cross side and hit against the appellant, as a result of which, he fell down and sustained grievous injuries on his leg and other parts of the body.