DEVARAJ, S/O. LATE PARASAPPA Vs. SRIDHAR C. BALEGAR S/O. R. CHANDRASHEKAR BALEGAR AND THE BRANCH MANAGER, BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD.

JUDGEMENT

(1.) BOTH these appeals are by the claimants in MVC Nos. 8230 and 8231/06 on the file of XIII Additional Small Cause Judge and Member MACT, Bangalore.

(2.) PARTIES will be referred to according to their status find in the Court below for convenience. The applications are filed Under Section 166 of MV Act. It is claimed by the Petitioners that on 25.09.06 at 5 p.m. the Petitioners were moving in a TVS bearing Registration. No. KA -06 -X -6201 through NH -206 from college to their residence. While Devraj the rider reached Siddartha Medical College, the driver of a TATA SUMO bearing Registration No. KA -12 -M -5408 has dashed against the TVS vehicle. So Petitioners sustained injuries. So pray for compensation.

(3.) LEARNED advocate for the claimants contend that looking to the nature of injuries, the accident, is of the year 2006. Permanent physical disability being proved, compensation awarded is on a lower side. So pray for enhancement.