NAVEEN Vs. H.YELLAPPA BONGALE

JUDGEMENT

(1.) This appeal is at the instance of the claimant seeking enhancement of compensation awarded under judgment and award dtd. 19/2/2009 in MVC No.555/2003 by the learned Civil Judge (Sr.Dn.) & Addl. MACT, Ranebennur (for short, 'Tribunal').

(2.) Brief facts are that on 12/1/2003 at about 10.30 a.m., while the claimant, who is a minor, was proceeding on his bicycle near Anavatti Bus stand, Tractor- Trailer bearing registration No.KA-15/T-861 & 971 driven by its driver in a rash and negligent manner and in high speed came and dashed against the bicycle of the claimant resulting in serious injuries to him.

(3.) Before the learned Tribunal, owner of the Tractor-Trailer in question remained exparte. The Insurance Company contested the proceedings by filing its statement of objections.