ANAND SHANKAR GUNJIKAR Vs. PRAKASH GURUPAD SANKAPAL

JUDGEMENT

(1.) The claimant/injured is in appeal being dissatisfied with the compensation awarded in judgment and award dated 15.12.2016 in MVC No.1296/2015 on the file of the V- Additional District and Sessions Judge and MACT-VI, Belagavi.

(2.) A claim petition was laid by the claimant under Section 166 of the Motor Vehicles Act claiming compensation for the accidental injuries sustained in a road traffic accident that took place on 16.04.2015 involving motorcycle bearing No.KA-22/ED-4244 and a tanker bearing No.KA-23/A-5804.

(3.) There is no dispute with regard to the accident and accidental injuries sustained by the claimant involving the above said motorcycle and the tanker in this appeal.