SANJEEV Vs. S MOHAMMAD ALEE

JUDGEMENT

(1.) This appeal has been preferred by the appellant/claimant challenging the judgment and award dated 22.02.2017 passed by the XI Addl. District and Sessions Judge and Addl. MACT, Belagavi (hereinafter referred to as 'the Tribunal', for short), in MVC No.1876/2015 and seeking enhancement of compensation.

(2.) We have heard the learned counsel for the appellant and the learned counsel for the respondent No.2 insurer.

(3.) The facts leading to the case are that, on 16.08.2014 at about 5.30 am, when the appellant/claimant along with his friends was proceeding by walk near Dodla Dairy at Chintaparthi village on Madanapalli-Tirupati road, a Mahindra Cab bearing registration No.AP-03/TV-0724, came rashly and negligently and dashed to the appellant/claimant, as a result of the same, he sustained grievous injuries. Immediately he was shifted to C.H.C. Hospital, Vayalpad, Andhra Pradesh. Thereafter he was taken to Sparsh Hospital, Bengaluru and then to KLE Hospital at Belagavi and he took treatment and for having suffered grievous injuries and disability, seeking compensation for the injuries suffered, a claim petition has been filed before the Tribunal.