SANTOSH Vs. GIRISHKUMAR

JUDGEMENT

(1.) Though this matter is listed for admission, with consent of learned counsel for parties, it is taken-up for final disposal.

(2.) Challenging common judgment and award dtd. 29/9/2016, passed by Principal Motor Accident Claims Tribunal and Principal District and Sessions Judge, Bidar, (for short, 'tribunal') in MVC no.599/2014, this appeal is filed.

(3.) Shri Santosh Biradar, learned counsel for appellant submitted that this appeal was filed by claimant for enhancement of compensation. It was submitted that in claim petition, tribunal had on contest held that claimant - Santosh sustained grievous injuries in accident caused due to rash and negligent driving of insured vehicle (motorcycle bearing registration no.KA-38/K-8133) on 6/6/2014, vehicle was insured with respondent no.2 - insurer, valid as on date of accident and therefore it was liable to pay compensation. It was submitted that since insurer had not preferred appeal against said award, findings of tribunal had attained finality.