SHIVA @ SHIVALINGAPPA Vs. VINAYAKA

JUDGEMENT

(1.) The claimant-injured is in appeal being dissatisfied with the quantum of compensation awarded by the learned Presiding Officer, Fast Track Court-III, Belgaum, in MVC No.2100 of 2011 dated 13.11.2014.

(2.) A claim petition was laid by the claimant under Section 166 of the Motor Vehicles Act, 1988, seeking compensation for the accidental injuries sustained by him in a road traffic accident that occurred on 07.06.2011 involving motor bike bearing registration No.KA-22-X-8893 and autorickshaw bearing registration No.KA-22-B-1578.

(3.) There is no dispute with regard to the accident and the accidental injuries sustained by the claimant involving the above said motor bike and the autorickshaw. Before the Tribunal, the claimant examined himself as PW-1 and also examined the Doctor as PW-2 and a witness as PW3 3 apart from marking documents Exs.P-1 to P-39. Respondent No.2-insurance company, with consent, got marked Ex.R-1-insurance policy.