LAWS(KAR)-2012-10-40

SHIVAPRASAD Vs. NAYAZ AHAMAD

Decided On October 12, 2012
SHIVAPRASAD Appellant
V/S
NAYAZ AHAMAD Respondents

JUDGEMENT

(1.) THE case of the claimant is that on 23.03.2007 at about 2.00 p.m., when he was proceeding as a pillion rider in a motor cycle bearing No.KA-19V-6648, a lorry bearing No.KA-16-2789, came in a rash and negligent manner and dashed against him. He sustained injuries and was admitted to a hospital.

(2.) ON a claim petition being filed under Section - 166 of the Motor Vehicles Act, the Tribunal awarded a 3 sum of Rs.56,332.00 along with interest @ 6% per annum, by holding the owner of the lorry responsible to satisfy the claim. The petition against the insurer was dismissed. Aggrieved by the same, the present appeal is filed seeking enhancement.

(3.) RESPONDENT no.1 is served and unrepresented.