BASAVA POOJARY Vs. CHANDRA P. POOJARY

JUDGEMENT

(1.) This is claimant's appeal filed under sec. 173 (1) of Motor vehicles Act, 1988 seeking enhancement of compensation granted in MVC 412/2009 on the file of Senior Civil Judge and Addl. MACT, Kundapura.

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

(3.) FACTS: Brief facts leading to the filing of the claim petition are that on 16/2/2009 at about 1.00 pm petitioner was walking by the side of the road near Laxmi TVS Show Room Market Road, Kundapura. At that time a motor cycle bearing Registration No.KA-20-H/229 (hereinafter referred to as offending vehicle), driven by its rider in a rash or negligent manner came from Halady side and dashed against the petitioner. Due to the impact he sustained grievous injuries resulting in permanent partial disability. Inspite of prolonged treatment he is not completely cured.