PURUSHOTHAMA GOUDA Vs. SREENIVASA

JUDGEMENT

(1.) The insurer and the claimants being aggrieved by the judgment and award dated 1.9.2016, passed in MVC No.1002/2014, by the MACT XII, Bellary, have filed these appeals.

(2.) It is the case of the claimants before the tribunal that, on 7.3.2014, at about 6.15 p.m. the petitioner-claimant had proceeded on the motorcycle bearing registration No.KA- 34/E.3485 for taking water near Sreenivasa Nagar Camp and when he was returning from Sreenivasa Nagar Camp near SH-19, one TATA ACE auto bearing registration No.KA.34/A6512 driven by the first respondent came in a rash and negligent manner and dashed to the petitioner's motorcycle, due to which, he fell down on the road and at the same time, one lorry bearing registration No.AP.04/X.9245 driven by the forth respondent came in a rash and negligent manner, and ran over the petitioner's left leg causing grievous injuries. Immediately, he was shifted to VIMS Hospital, Ballari, and he has spent Rs.1,50,00/- towards medical and other expenses. Therefore, the petitioner filed claim petition seeking compensation of Rs.10,00,000/- against the owner and insurer of both the vehicles.

(3.) Petitioner further contended that the he was hale and healthy and he was aged about 28 years and earning Rs.10,000/- per month and contributing the same towards his family, now due to the accidental injuries he has became permanently disabled.