SHRIRAM GEN. INS. CO. LTD. Vs. V. GOPALAKRISHNA

JUDGEMENT

(1.) MFA No. 23885/2012 is filed by the Insurance company and MFA Crob No. 970/2013 is filed by the claimant challenging the judgment and award dated 05.03.2012 passed by the Senior Civil Judge and MACT, Gangavathi in MVC No. 43/2011.

(2.) For the purpose of convenience, the parties would be referred to as per their ranking before the tribunal.

(3.) Brief facts leading to the case are that on 16.11.2010 the petitioner was returning from Gangavathi to Sangapur on a TVS motorcycle bearing registration No. KA-37-J-3500 and when he reached near Anjaneya temple at Sangapura the driver of Piaggio Ape truck bearing registration No. KA-37/8251 drove the same in a rash and negligent manner and dashed to the TVS motorcycle. On account of which, the claimant suffered grievous injuries and undergone treatment at KIMS Hubli. He has suffered grievous injuries due to the accident. After recovering from the injuries, he has filed claim petition in MVC No. 43/2011.