GIRISH Vs. INCHARGE MANAGER

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 1.6.2015.

(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 20.12.2014 in MVC No.2125/2014, seeking enhancement of compensation.

(3.) The factual matrix is that on 29.04.2014 at about 5.30 p.m., when the appellant was proceeding on his motor cycle bearing Regn. No.KA-05-JB-6844, near 10th Cross Junction, 2nd Main Road, Thyagarajanagar, Bangalore carefully and cautiously, the driver of a Tata Winger vehicle bearing Regn. No.KA-02-AD-3228 drove it in a rash and negligent manner and dashed against his motor cycle as a result of which the appellant fell down and sustained fracture of shaft of left femur bone and other injuries. Firstly he was treated at Sagar Hospital and later was shifted to Jayanagar Orthopaedic Centre, Bangalore, where he took treatment as an in- patient by spending huge amount. Hence, he filed a claim petition before the Tribunal seeking compensation.