BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. SANTHOSH

JUDGEMENT

(1.) MFA No.11240/2012 is preferred by the Insurance Company and MFA No.11866/2012 is filed by the injured/claimant.

(2.) I have heard the learned counsel appearing for the parties.

(3.) It is the case of the claimant that on 5.10.2005 at about 8.30 a.m, he was proceeding for masonry work. When he reached near north bank bus stand on the left side of the road, a motorcycle bearing Regn. No.KA-09/EE- 4308 Bajaj CT-100 ridden by its rider in a rash and negligent manner came and hit the claimant, as a result of which, he fell down and sustained severe injuries. He was admitted to K R Hospital for treatment. Surgery was conducted and screw and plates were inserted. It is the further case of the claimant that he was earning a sum of Rs.150/- per day by doing masonry work. He was aged about 18 years. On account of the injuries sustained in the accident, he has suffered permanent disability etc.