JUDGEMENT
KRISHNA S.DIXIT,J. -
(1.)In this Claimant's appeal challenge is to the Judgment and Award dated 15.03.2012 made by the learned Principal Senior Civil Judge and Member Additional M.A.C.T, Belagavi, whereby the compensation of Rs. 58,804/- with 6% interest is awarded.
(2.)It is the case of the Claimant that, he was a IInd year P.U.C. student when the accident happed i.e. on 11.02.2011 due to rash and negligent driving of Car bearing registration No.KA-22/P-2747 which had hit his motor cycle bearing registration No.KA-22/EE-1549. The Claimant sustained injuries which eventually resulted into the disabling him from playing the foot ball match.
(3.)To prove his case, the Claimant got examined himself as PW-1 and one Dr. A.B. patil, an Orthaopedic Surgeon as PW-2. The Claimant got marked 14 documents Ex.P. 1 to Ex.P-14 which included medical records too. Respondent/Insurance Company did not examine any one in support of it's contention taken up in the Written Statement. However it got marked the Insurance at Ex.R-1. The M.A.C.T after considering the pleadings of the parties and the evidence tendered in support of their respective version made the impugned Judgment and Decree.
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