VAIBHAV VIKAS Vs. AMIT

JUDGEMENT

(1.) THOUGH there is no representation from both the sides, considering this is an appeal by the claimant for enhancement of the compensation awarded by the Tribunal, we have gone through the appeal memo including the grounds urged and the impugned judgment and award passed by the Tribunal and disposed of the appeal at the time of admission itself.

(2.) THE appellant having sustained certain injuries in a road traffic accident filed a claim petition in MVC No. 59/2012 before MACT at Bidar, seeking compensation under Section 166 of the Motor Vehicles Act (herein after referred to as MV Act for short) from the owner and the insurer of the offending vehicle.

(3.) AS there is no dispute regarding certain injuries sustained by the claimant -appellant in a road traffic accident that occurred on 15.11.2011 due to rash and negligent riding of the offending Hero Honda motor cycle bearing Reg. No. KA -39/J -9241 by its rider and liability of the insurer of the said vehicle, the only point remains for our consideration in this appeal is: