PATRIC DOMNIC ROZARIO S/O VINCENT ROZARIO Vs. CAPT. V.P. SADASHIVA S/O PEMMAIAH AND BEERAN KUTTY S/O MOHAMMED

JUDGEMENT

(1.) THIS is an appeal filed under Section 173(1) of Motor Vehicles Act challenging the judgment and award dated 17/7/2003 made in MVC No. 81/2000 on the file of the Civil Judge (Sr. Dn.) and MACT, Virajpet.

(2.) THERE is no representation for the Appellant. The Appellant is Respondent No. 2, the owner of the vehicle namely Lorry bearing registration No. CNX -5189, in the claim petition.

(3.) THE Appellant has challenged the quantum of compensation. It is contended that compensation of Rs. 1,00,000/ - awarded towards loss of amenities is on the higher side.