SRI NARAYANASWAMY Vs. N. MANJUNATH

JUDGEMENT

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

(2.) This appeal is preferred by the appellant/claimant challenging the judgment and award dated 12.12.2014 rendered by the MACT, Bangalore in MVC No.4471/2013, whereby compensation of Rs.3,52,749/- with interest @ 6% p.a. from the date of petition till realisation, has been awarded.

(3.) The factual matrix of the appeal is that on 14.09.2012 at about 4.30 p.m., the petitioner was proceeding in his motor cycle bearing Regn.No.TN-7-E- 9501 near Kuppur Village, Masthi Hobli, Malur Taluk, District Kolar. At that time, one motor cycle bearing Regn.No.KA-02-HM-9816 came with high speed in a rash and negligent manner and dashed against the motor cycle ridden by the petitioner. As a result, petitioner fell down and sustained injuries. Immediately, he was taken to R.L.Jalappa Hospital, wherein he took treatment as an inpatient from 18.9.2012 to 17.10.2012 and spent a sum of Rs.1,00,000/- towards medical expenses. He was working as a Mason and earning income of Rs.10,000/- p.m. and due to the injuries inflicted on his person, he is not able earn the same. On all these grounds, he filed the claim petition before the Tribunal, seeking compensation.