HARIDEV Vs. RAVINDRA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of both counsel, it is taken up for final disposal. This appeal is filed by the claimant seeking enhancement of compensation passed Senior Civil Judge & Addl. MACT, Basavakalyan, (for short 'Tribunal') in MVC.No.82/2014 dtd. 29/12/2015.

(2.) The facts of the case are that on 14/10/2013 he was traveling towards Basavakalyan bus stand from Sastapur Bunglow in Ape Auto bearing Reg.No.KA- 39/4370, at that time, the driver of the said auto drove the same in a rash and negligent manner and lost control over it, it was turtled. On account of which, petitioner by falling sustained fractures to his all over body. He claimed that he was treated an inpatient and that he spent money towards his medical treatment.

(3.) The claim petition was resisted by the insurer who generally denied the accident as well as the age and income of the deceased. It also denied the involvement of the offending vehicle.