KIRAN PUNDALIK DESURKAR Vs. LAXMAN MAHADEV PATIL

JUDGEMENT

(1.) The claimant-injured is before this Court in this appeal not being satisfied with the quantum of compensation awarded under the judgment and award dated 25.08.2015, passed in M.V.C.No.1465/2013 on the file of the II-Addl. Senior Civil Judge and Member Addl. MACT, Belagavi (for short 'the Tribunal') praying for enhancement of the compensation.

(2.) A claim petition came to be filed under Section 166 of M.V. Act, claiming compensation for the injuries sustained by the claimant in a road traffic accident that occurred on 21.01.2013, involving Bajaj M-80 motorcycle bearing registration No.KA-23/J-2416 and the motorcycle bearing registration No.KA-22/EE-2284. It is stated that the claimant was aged about 29 years as on the date of accident and was earning Rs.10,000/- per month by doing centering and bar bending work.

(3.) On issuance of notice, second respondent - Insurer appeared before the tribunal and filed its objection statement. Whereas, respondent No.1 was placed exparte. In its statement, the second respondent denied the averments made in the claim petition in toto. Further it is contended that the rider of the offending motorcycle was not holding valid and effective driving licence as on the date of accident.