TIPPANNA Vs. RUDRAPPA

JUDGEMENT

(1.) APPELLANT is the claimant. Being dissatisfied with the compensation awarded in judgment and award dated 22.10.2008 made in M.V.C. No. 1843/2006 passed by the Additional Motor Accident Claims Tribunal, Gokak, (for short the 'MACT'), he has filed this appeal seeking enhancement of compensation.

(2.) FOR the sake of convenience, parties are referred to as per their rank in the claim petition.

(3.) RESPONDENTS No. 1 and 2 filed written statement denying the averments made in the claim petition and also denying rash and negligent riding of the motor cycle. They also contended that the compensation claimed was exorbitant. Since the motor cycle was covered by insurance policy issued by the 3rd respondent, the 3rd respondent -insurer has to pay compensation arid as such, sought for dismissal of the claim petition as against them.