RANGA NAIK Vs. UNITED INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) Appellant, as claimant, had lodged a petition[MVC No.1268/2015] under Sec. 166 of the Motor Vehicles Act before the Motor Accidents Claim Tribunal[MACT] at Chitradurga, Karnataka. It was claimed therein that the appellant was travelling in a lorry bearing no. KA-44-3644, which was used for transportation of granite, as a loader. Due to rash and negligent driving of the lorry, he suffered severe injuries to both his legs. He, accordingly, prayed for just compensation.

(3.) Two issues, inter alia, emerged for decision before the MACT in course of hearing the claim petition, viz.: