PAPPU Vs. KUKKAPALLI ANJANEYULU

JUDGEMENT

(1.) This miscellaneous first appeal is filed by petitioner under Sec. 173(1) of Motor Vehicles Act (hereinafter referred to as 'the Act' for short), seeking enhancement of compensation for the injuries sustained by him in a road traffic accident dtd. 7/5/2017.

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

(3.) It is the case of the petitioner that on 7/5/2017 he was travelling as a pillion rider in motorcycle bearing registration No.MH-12/GD-2059 on Shahapur-Bheemarayanagudi main road, it was ridden by one Anil. They were going to Ganga Nayak Tanda to attend fair of Shree Maremma devi. At around 9-45 p.m., car bearing registration No.KA- 36/N-4789 (hereinafter referred as "the offending vehicle") driven by its driver in a rash or negligent manner came and dashed against the motorcycle of the petitioner. In the said accident, the petitioner sustained compound segment fracture of left tibia and other injuries resulting in permanent partial disability. Inspite of prolonged treatment, he is not completely cured.