CHANDRASHEKAR Vs. DIVISIONAL OFFICER

JUDGEMENT

(1.) Though this appeal is listed today for orders, the same is taken up for final disposal with the consent of the learned Counsel for the parties.

(2.) This appeal is filed by the claimant seeking enhancement of the compensation awarded by the M.A.C.T. at Bengaluru (SCCH-09) (hereinafter referred to as 'the Tribunal') in M.V.C. No. 6705/2011 in terms of the judgment and award dtd. 19/11/2013. Parties will henceforth be referred to as they were arrayed before the Tribunal.

(3.) The claim petition disclosed that on 13/7/2011, the claimant was traveling in a bus bearing Registration No. KA-18-F- 393 (henceforth referred to as 'the offending vehicle') which dashed against a parked lorry bearing Registration No. MH-06- AQ-7911 at about 11.45 p.m., near Attibele Check post. The claimant was shifted to Hosmat Hospital, Bengaluru where he underwent treatment. The claimant alleged negligence on behalf of the offending vehicle and filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 claiming compensation of Rs.5,00,000.00 from the owner and insurer of the offending vehicle.