SHRINIVAS Vs. SHIDRAMAPPA

JUDGEMENT

(1.) This appeal is at the instance of the claimant, who is seeking enhancement of compensation awarded under the judgment and award dtd. 15/12/2009 in MVC No.388/2007 by the learned MACT No.II, Bagalkot (for short 'MACT').

(2.) Brief facts are that claimant was the owner of a farmhouse for tethering cattle and also storing agricultural equipments in the land bearing Sy.No.55/2 situated at Chabbi village in Bagalkot Taluk. On 2/7/2006 at about

(3.) a.m., offending lorry bearing registration No.KA-29/6976 being driven by its driver in rash and negligent manner came and dashed to the said farmhouse resulting in part of the farmhouse collapsing and causing loss to the claimant. 3. His claim petition was resisted by the owner and the Insurance Company and the driver remained ex- parte. Both the owner and the Insurance Company filed their respective written statements denying material averments in the claim petition.