AMEER HASSAN Vs. ANANDA GOWDA

JUDGEMENT

(1.) This appeal under Sec. 173(1) of Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act') has been filed by the claimant being aggrieved by the judgment and decree dtd. 5/12/2017 passed by Motor Accident Claims Tribunal, Puttur in MVC No.935/2016.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 30/12/2015 at about 07.45 A.M., the claimant was proceeding in his Motorcycle bearing Registration No.KA-21-Q-1672 from Mani direction towards Sullia direction and when he reached a place called Urlandi, Puttur Kasba Village, Puttur Taluk, it dashed against a Bus bearing Registration No.KA-21-Q-4141. As a result of the aforesaid accident, the claimant sustained grievous injuries and was hospitalized.

(3.) The claimant filed a petition under Sec. 163-A of the Act seeking compensation.