K. SRIDHARA ACHARYA Vs. CHENNAPPA GOWDA AND ANOTHER

JUDGEMENT

(1.) THIS appeal is by the injured for enhancement of compensation being dissatisfied with the quantum of compensation of Rs. 1,27,802/ - awarded in MVC No. 852 of 1994 on the file of the Additional Claims Tribunal, Puttur dated 5.7.2000.

(2.) THE Appellant while proceeding as a pillion rider in the Motor Cycle bearing Regn. No. KA -21/E -399, a Car came driven at a high speed in a rash and negligent manner and dashed against their Motor Cycle. As a result, the Appellant suffered with multiple injuries over his right femur, fracture of tibia and fibula and other injuries all over the body. In respect of the injuries suffered, he filed the claim petition. The 2nd Respondent -National Insurance Company Limited filed objection statement denying its liability. The Claims Tribunal framed the following issues:

(3.) THE learned Counsel Sri S.V. Hegde Mulkand for the 2nd Respondent - Insurance Company justified the quantum of compensation awarded and prayed to dismiss the appeal.