DODA HANUMANTHAPPA Vs. K RAVINDRA

JUDGEMENT

(1.) MFA No.20244 of 2011 is filed by the claimant seeking enhancement of compensation and MFA Cross objection No.738 of 2011 is filed by the owner challenging the judgment and award dated 17th May 2010 passed by the Motor Accident Claims Tribunal VI, Hospet in MVC No.1337 of 2007 whereby the Tribunal has granted compensation of Rs.35,000/- with interest at 6% per annum.

(2.) Brief facts of the case are that on 11.06.2007 at about 8 pm the claimant was going on a motorcycle bearing registration No.KA-35/L-5090 from Hospet to his village on N.H.13. When he reached near Forest Nursery near Mariyammanahalli, a tractor bearing registration No.KA-26/T-5444 and T-5445 came from opposite side in a high speed and in a rash and negligent manner dashed against the motorcycle of the claimant. Due to which, the claimant sustained multiple injuries and fractures. He was hospitalized for period of 12 days in VIMS Hopsital, Bellary. After recovering from the injuries, he filed a claim petition in MVC No.1337 of 2007 seeking compensation.

(3.) To establish his claim, he examined himself as PW-1 and also examined the Doctor as PW-2 and got marked 16 documents. On behalf of the respondents, insurance company has examined two witnesses and marked 4 documents.