SHANTHAMMA Vs. H.K.MADHU

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation granted by the Tribunal, petitioner has come up with this appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the MV Act ') seeking enhancement.

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

(3.) FACTS: Briefly stated the facts leading to the filing of the petition are that on 2/2/2013 at about 6.45 a.m, petitioner was going by walk on the left side of the road towards Milk Producers Society of Hanakere. Near a turning at Gharibi site, Hanakere, a Bajaj Discover motor cycle bearing registration No.KA-04-ET-3493 (hereinafter referred to as offending vehicle), being driven by its rider in a rash or negligent manner came from backside and dashed against the petitioner.