K MANJU Vs. SMT GOWRAMMA

JUDGEMENT

(1.) THE claimant is in appeal questioning the legality of the judgment and award passed in MVC No.5758 of 2006, dated 23-4-2007 on the file of Motor Accident Claims Tribunal, Bangalore.

(2.) THE facts in nutshell are as follows." On account of the Road Traffic Accident that occurred on 11-6-2006 at about 9.30 a.m. when the claimant was proceeding in his autorickshaw was dashed by a Qualis vehicle and on account of the same the claimant is said to have sustained injuries, as a result of which a claim petition in MVC No.5758 of 2006 was filed under Section 166 of the Motor Vehicles Act, 1988 claiming a compensation of Rs.5,00,000/-.

(3.) I have heard Smt. Sunitha B.H.., learned Counsel appearing on behalf of Sri Suresh M. Latur and Sri M. Narayanappa, learned Counsel for respondent 2. Notice to respondent 1 has been dispensed with.