ANNAPURNA Vs. SURESH

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation awarded by the Tribunal, appellant-claimant has filed this appeal under Sec. 173(1) of Motor Vehicles Act.

(2.) For the sake of convenience the parties are refereed to by their rank before the Tribunal.

(3.) Claimant is the owner of Auto rickshaw bearing registration No.KA-28/A-5209. It is alleged that on 9/5/2010, at about 1.45 p.m. while auto rickshaw belonging to him was parked by the side of the road near Hadagali Bus stand on NH-218, leading from Sindagi to Bijapur, a Truck bearing registration No.KA-28/A-5321 (herein after referred to as 'offending vehicle'), driven by its driver in a rash or negligent manner, came in a high speed and when the driver of the lorry lost control over the vehicle, it dashed against the auto rickshaw and other vehicles and also caused injury to several persons. In the said accident, the auto rickshaw belonging to the claimant sustained damage and accordingly she sought compensation of Rs.2,20,000.00.