LAKSHMEESHA N Vs. PRAKASH N

JUDGEMENT

(1.) By consent of the learned counsel for the parties, the matter is taken up for final hearing.

(2.) It is the case of the claimant that the claimant was a driver under the second respondent, the R.C. owner of car bearing No. KA-02-MF-5451 and he was working under him as a driver getting monthly salary of Rs.12,000.00. On 19.07.2014 at about 11.30 p.m. when he was proceeding in a car bearing No. KA-02-MF-5451 as a driver, along with the second respondent from Bangalore to Hubli, and when they reached near K.R.Halli Gate, Taj Hotel, Hiriyur, the car met with an accident, as a result of which he sustained grievous injuries all over the body. Immediately, he was shifted to Hiriyur Hospital where he took first aid treatment and later on he was shifted to Unity Lifeline Hospital (India) Private Limited, Bangalore, where he took treatment as inpatient from 19.07.2014 to 26.07.2014 and thereafter he also took treatment at HOSMAT Hospital, Bangalore, as inpatient for 10 days by spending huge amount.

(3.) It is the further case of the claimant that he was hale and healthy prior to the accident and he could not do any work after the accident and the accident has taken place during the course of employment. The jurisdictional Police registered a case in Crime No.215/2014 for the offences punishable under Sections 279 and 337 of IPC. The policy was in force as on the date of accident. Therefore, both the respondents are jointly and severally liable to pay the compensation.