SYED FIRAZ AHAMAD, S/O MIR SAMIULLA Vs. G. LOKESHA, S/O LAKSHMI NARASIMIAHA, MAHINDRAPPA, S/O. ARASAPPA OWNER OF TRACTOR AND TRAILOR BEARING NO. KA- 14/ M-1125/ 1126 AND THE ORIENTAL INSURANCE CO. LTD. BY ITS MANAGER

JUDGEMENT

(1.) THE claimant in MVC 1932/2006 on the file of MACT Shimoga is the Appellant,

(2.) FACTS necessary for the consideration of the present appeal are as under: The claim of the claimant is that on 17.1.1998 at about 8.45 pm, he was proceeding as pedestrian on by -pass road at Shimoga. The driver of the Tractor -Trailer bearing registration No. KA -.14/M -1125 -1126 has driven rashly, negligently and dashed against the Petitioner, it resulted in road traffic accident. So, prays for compensation of Rs. 7,50,000/ -.

(3.) LEARNED member of the Tribunal has framed issues, recorded evidence.P Ws and 2 are examined, Exs. P1 to P207 are marked.