M. VENKATESH SETTY, S/O LINGASHETTY Vs. M. ZAHEER S/O SHAIK MASTAN MAJOR AND THE ORIENTAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THE claimant in MVC 6051/2004 on the file of MACT, Bangalore is the Appellant.

(2.) FACTS necessary for the consideration of the present appeal are as under: It is the claim of the claimant that on 26.7.2004, at about 7.50 p.m., when he was returning to his house in scooter bearing registration No. KA -35 -E -7894, the driver of the Tempo bearing registration. No. CAW -2845 has driven the vehicle rashly, negligently and dashed against the scooter, it resulted in accident. On account of it claimant sustained injuries. Claims compensation of Rs. 3,75,000/ -

(3.) LEARNED member of the Tribunal has recorded evidence, Issues are framed, P Ws 1 and 2 are examined. Exs. P1 to P9 are marked and policy is marked as Ex.R1, The learned member of the Tribunal has awarded the compensation of Rs. 30,700/ -.