RAVI @ RAVINDRA Vs. THAMMANNA

JUDGEMENT

(1.) Mfa.6863/2014 is by the claimant seeking for enhancement, while MFA.1541/2014 is by the Insurance Company challenging the award of the Tribunal on the ground that there was no motor vehicle accident at all.

(2.) On 29.08.2012, a claim petition was filed under Section 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) by the claimant Mr.Ravi @ Ravindra. In the claim petition, he basically stated that while he was returning to his village after finishing his work on 24.05.2012, a motorcycle bearing registration No.KA03-EJ-5126 hit him from behind and as a result, he suffered grievous injuries.

(3.) In other words, it was his case that he was a pedestrian and while he was walking by the road, he was struck by the motorcycle. He contended that he had suffered a permanent disability and claimed a total sum of Rs.9,75,000/- as compensation.