SYED PEER Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation as against the award passed by the Prl. Civil Judge (Sr.Dn.) & M.A.C.T. -IV, Davanagere in M.V.C. No. 590/2008 dated 20.1.2011.

(2.) ON 19.7.2007 at about 5:45 p.m. when the claimant was travelling in a S.H.M.S. Hanuman bus bearing No. KA -17 -A -4707 near Kabbla Village, another bus bearing No. KA -17 -A -4104 came from opposite direction in a rash and negligent manner and dashed against his bus. Due to the impact, the claimant sustained injuries. Hence, he filed the claim petition before the Tribunal seeking compensation.

(3.) BEING not satisfied with the quantum of compensation awarded by the Tribunal, the present appeal is filed.