SURESH Vs. MURIGESH

JUDGEMENT

(1.) This appeal is at the instance of the claimant seeking enhancement of compensation awarded under judgment and award dtd. 15/9/2010 in MVC No.390/2006 by the learned III Addl. Senior Civil Judge and MACT, Dharwad for short, 'Tribunal').

(2.) Brief facts are that on 23/12/2004, while the claimant was waiting in Marewada bus stop in order to catch a bus, respondent No.1-Murigesh Vitthal Dasanakoppa came on motorcycle bearing registration No.KA-25/J-376 and on the request of the claimant/appellant, he gave lift to him and on account of his rash and negligent riding of the said motorcycle, he lost balance and as a result thereof, the accident occurred resulting in serious injuries to the claimant.

(3.) On the appellant filing claim petition, both respondents entered appearance through their respective counsel with only Insurance Company filing its statement of objections.