M M VENKATESHA Vs. ALTHAFPASHA

JUDGEMENT

(1.) Though the matter is listed for admission, by the consent of the learned Counsel for the parties, the matter is taken up for final hearing and also as the appeal is of the year 2007.

(2.) The claimant not being satisfied with the judgment and award passed by the Tribunal in awarding a compensation of Rs.15.000/- in MVC. No. 298/2004 dated 02.01.2007 by MACT. Kolar, is seeking for enhancement of compensation in the appeal.

(3.) The facts in nut shell are as follows: The claimant is said to have been traveling in a Autorickshaw from Kolar to go to Kamadenahalli village on 19.08.2004 at about 8 p.m and near Madhusudan Motor House on Kola-Manighatta road an Autorickshaw bearing Reg. No. CRT-8357 dashed against the Autorickshaw in which the claimant was said to have been travelling, on account of which the claimant claims to have sustained injuries. On account of the injury sustained, the claim petition was filed by the claimant. The said petition came to be resisted by the Insurance Company by filing a detailed written statement before Tribunal.