N. SATISH SINGH, S/O LATE NARAYAN SINGH Vs. B.M. GANGADHARA, LECTURER OF PHYSICAL EDUCATION, BGLR UNIVERSITY CENTER AND DIVISIONAL MANAGER, THE ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE claimant is before this Court seeking enhancement of compensation awarded in MVC No. 745/2005 on the file of MACT, Bangalore.

(2.) THE brief facts leading to this appeal are as under: Appellant herein, claimant in the Tribunal, met with an accident on 28.11.2004 at about 8.45 p.m. on the ring road near Kooli Nagar, coming within the limits of Rajajinagar Police Station. The fact of accident caused by the rider of Hero Honda Motor Cycle bearing No. KA -02/ED -318 causing injuries to claimant is not in dispute. It is also not in dispute that claimant suffered fracture to both bones of light leg, abrasion over right hand and forearm and other lacerated injuries in the said accident. It is not in dispute that the first Respondent was the rider and owner of offending vehicle, which was insured with Respondent No. 2.

(3.) ON hearing the counsel appearing for Appellant and Respondent No. 2 and on perusal of the grounds urged in the appeal, the following points arise for consideration of this Court: