BIPIN Vs. SANTOSH KUMAR

JUDGEMENT

(1.) THIS Miscellaneous First Appeal is filed under Section 173(1) of Motor Vehicles Act against the judgment and award dated 1st December, 2010 passed in MVC No. 1448/2008 on the file of the I Add. Civil Judge (Sr. Dn) & MACT ad Gulbarga, partly allowing the claim petition and seeking enhancement of compensation.

(2.) THE case of the claimant in the Claims Tribunal is as under: That on 17th February, 2008 at about 9.30 PM while the claimant was with his parents proceeding in an auto -rickshaw bearing Reg. No . KA -32/8513 towards Shirasagi, in front of Kothari Bhavan, Gulbarga, the driver of Cruiser Jeep bearing Reg, No.KA -32/ A - 2725 came from opposite direction in a rash and negligent manner and dashed against the autorikshaw and also dashed to a tata sumo bearing Reg.No.KA -32 /3642, consequently the claimant sustained injuries.

(3.) FEELING aggrieved by the same, the claimant has preferred this appeal.