SHIVARAJ Vs. PRAVEEN

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation and also aggrieved by the fact that the Tribunal has imputed 25% contributory negligence on the petitioner and thereby reduced compensation to that extent, petitioner has come up with this appeal under Sec. 173(1) of M.V.Act.

(2.) For the sake of convenience the parties are referred to by their rank before the Tribunal.

(3.) FACTS: It is the case of the petitioner that on 25/4/2012, at about 9.00 p.m. petitioner along with his friend was proceeding towards their village on Hero Honda motorcycle bearing registration No.KA-39/H-2872. When they were near Brick-Kiln near Khanapur-K Village, respondent No.1 came in his car bearing registration No.MH-04/EQ-9561 (hereinafter referred to as 'offending vehicle'), in a rash or negligent manner and dashed against motorcycle. In the accident, petitioner sustained grievous injuries. Despite prolonged treatment, he is not completely cured.