MANOJ A. Vs. SONY TRANSPORT SOLUTION

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel on both side, the matter is taken up for final disposal.

(2.) This appeal is filed by the appellant/claimant challenging the judgment and award dated 26.03.2014 rendered by the Member, MACT, Bangalore in MVC No.4186/2010, whereby compensation of Rs.4,69,350/- with interest @ 6% p.a. is awarded.

(3.) It is evident in the claim petition that on 24.05.2010 at about 1.45 p.m., when the claimant was walking on the extreme left side of Kundalahalli Main Road by carefully observing the traffic rules and regulations, near Nilgiris, at that time suddenly the driver of the car bearing Regn.No.KA-01-D-7408, driven by its driver in a rash and negligent manner, endangering to human life, without observing any traffic rules, dashed against the claimant from behind and caused accident. Due to the said impact, the claimant fell down and sustained grievous injuries. Immediately, thereafter, the claimant was shifted to Vydehi Hospital wherein he took treatment as an inpatient from 24.05.2010 to 02.06.2010. He has incurred huge medical expenses and due to the accidental injuries, he cannot do his work as earlier and the same has resulted in loss of earning capacity and he has been put to great financial hardship. On these grounds, the claim petition was filed before the Tribunal seeking compensation.