RAMAKRISHNA Vs. J. MANJUNATH

JUDGEMENT

(1.) The Appellant/Claimant, not being satisfied with the quantum of Compensation awarded by the Motor Accident Claims Tribunal, Additional Special Judge, Krishnagiri, has filed this Appeal against the Award passed in M.C.O.P. No.213 of 2015, dtd. 17/7/2017.

(2.) The Claimant was riding a Two-wheeler on 20/2/2011 in Hosur Bagalur Main Road. The Driver of the offending Vehicle, which is a TATA Indica Car, was coming in the opposite direction and was proceeding from Bagalur and he dashed on the Two-wheeler as a result of which the Claimant sustained the following injuries:

(3.) The Claimant underwent treatment as an inpatient from 21/2/2011 to 3/3/2011. Due to traumatic arthritis and malunion, the Petitioner's movement was also reduced to 40% and he was unable to sit and stand for long hours. The Doctor certified that the Permanent Disability of the Petitioner is 55% and the Disability Certificate was also issued. It is under these circumstances, the Claim Petition came to be filed before the Tribunal seeking Compensation.