NARASAPPA Vs. DATTATREYA

JUDGEMENT

(1.) Not being satisfied with quantum of compensation granted by the Tribunal, appellant, who is the petitioner has come up with this appeal under Sec. 173(1) of the Motor Vehicles Act (hereinafter referred to as 'the Act' for short).

(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 16/3/2013 at about 5-40 p.m., the petitioner was proceeding on motorcycle bearing registration No.KA-33-K-2527 (hereinafter referred to as 'the offending vehicle') as pilling rider. It was ridden by one Sabanna in a high speed, in rash or negligent manner and dashed against a parked auto rickshaw bearing registration No.AP-22-X-5826. In the said accident, the petitioner sustained grievous injuries resulting in permanent partial disability. As owner and insurer of the offending, the respondents are liable to pay the compensation.