K N SOMASUNDARA Vs. B LINGARAJU

JUDGEMENT

(1.) THIS Memorandum of First Appeal by the appellant is filed under section 173 (1) of the Motor Vehicles Act, 1988 (hereinafter referred to as the 'act'), challenging the validity and legality of the judgment dated 25-11-1996, passed in M. V. C. No. 631 of 1992 and other cases, on the file of the Principal Civil Judge and Additional Motor Accident Claims Tribunal, Mandya, wherein the learned Member had awarded a compensation of Rs. 53,000/- to the appellant on account of the injuries sustained by the appellant in a motor vehicle accident which had taken place on 3-5-1992 involving a K. S. R. T. C. bus bearing Regn. No. KA 09. F. 1179 on mysore-Bangalore Road near gate of Siddaiahna Koppal-Indavalu, so far quantum of compensation awarded.

(2.) THE Court has head the arguments on both sides.

(3.) IN view of the grounds in the memorandum of appeal and at the time of hearing arguments, the following points would arise for consideration.