K.SUBRAHMANYA HEGDE Vs. IRAPPA MADDIYAVAR

JUDGEMENT

(1.) Aggrieved by the dismissal of his claim petition seeking compensation for the damage caused to the vehicle Maruti Omni bearing registration No.KA-47/M-125, under judgment and award dtd. 19/4/2010 in MVC No.162/2008 by learned Member, Addl. MACT, Honnavar (for short, 'MACT'), this appeal has been filed by the owner of the vehicle.

(2.) Brief facts of the case are that on 25/6/2008, offending Truck bearing registration No.KA-25/B-3682 was being driven by its driver in a rash and negligent manner and in high speed near Gungunkeri, and on account of the same, it dashed to one Scooter from behind and thereafter, dashed to Maruti Omni vehicle of the claimant causing extensive damages to the same.

(3.) The claim petition was resisted by the Insurance Company which filed its statement of objections and owner of the offending lorry remained exparte.