C. SHADAKSHARI Vs. RELIANCE INSURANCE CO. LTD.

JUDGEMENT

(1.) Heard the learned counsel for the appellant - claimant and the learned counsel for the Insurance Company - Respondent no.1 and perused the records. Notice to the owner - Respondent No.2 has been dispensed with vide order dated 28.6.2017.

(2.) The injured-claimant has preferred this appeal, being not satisfied with the quantum of compensation awarded by the Tribunal in its impugned judgment dated 01.12.2014 in MVC No.706/2013, seeking enhancement of compensation.

(3.) The factual matrix is that on 31.07.2013 at about 1.30 p.m., when the appellant was proceeding as a pillion rider on a motor cycle bearing Regn. No.KA-06- EF-8486 ridden by one Chikkanna in moderate speed, when they neared Gannayakanahalli, the driver of a bus bearing Regn. No.KA-16-A-3913 came in a rash and negligent manner and dashed against their motor cycle as a result of which the appellant and the rider fell down and sustained injuries. The appellant sustained fracture of tibia and fibula of right leg and 1/3rd of right radius bone and was provided first aid in Government Hospital, Chitradurga and thereafter he had taken treatment as an in-patient in Guru Shree Hi-Tech Hospital at Bengaluru for about 15 days. Hence, he filed a claim petition before the Tribunal seeking compensation.