MANJUNATH Vs. RANGANATHAGIRI

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 29.12.2011 passed by the Senior Civil Judge, and Addl. MACT, Karkala, (for short 'the Tribunal') in MVC No.974/2010. By the judgment and award, the Tribunal has awarded an amount of Rs.3,25,600/- with interest at 6% p.a. from the date of petition till realization.

(2.) Brief facts leading to the case are that the appellantpetitioner filed the petition under section 166 of the MV Act, claiming compensation of Rs.20,00,000/- with interest at 12% p.a. from the respondents on account of the injuries sustained by him in the road traffic accident. On 14.3.2010, at about 6.00 p.m. when the appellant was talking with Ashok standing on the left side of Shimoga-Bhadravathi road, the driver of Tipper Lorry bearing registration No.KA-14-7369 drove the same in a rash and negligent manner and dashed against the appellant and Ashok. Due to the impact, the appellant and Ashok sustained grievous and simple injuries.

(3.) Respondent No.1 is the owner of the offending vehicle. In the written statement filed before the Tribunal, he has denied the negligence on the part of the driver of the lorry.