VANAJAVASUDEV Vs. HANUMANTHE GOWDA

JUDGEMENT

(1.) The II-iespondent against whom the Tribunal has made an award has filed this appeal to set aside the award, inter alia contending that the claimant had not adduced any evidence to prove the issue of negligence and nature of injuries suffered by him. THE Tribunal had no justification to award compensation.

(2.) The law is fairly well settled that in an application under section 166 of the Motor Vehicles Act, 1988 (for short, 'the Act'), the claimant has to not only plead negligence and nature of injuries, but also establish negligence and nature of injuries to get compensation.