MUTHAIAH SHETTY Vs. P.G.VINAYAK

JUDGEMENT

(1.) Both the appeals are filed under Sec. 173(1) of the Motor Vehicles Act, 1988, (hereinafter referred to as 'MV Act' for brevity) challenging the judgment and award dtd. 8/2/2010 in MVC No. 2268/2006 on the file of the District Judge, Additional MACT-II, I Fast Track Court, Shimoga.

(2.) MFA.Crob.No. 60/2011 filed by the claimant/cross objector for seeking enhancement of compensation and MFA No. 3128/2010 is filed by the appellant/erstwhile owner of the motor cycle.

(3.) Brief facts of the case are as under: That on 22/1/2001 at about 7.00 P.M. when the claimant was proceeding in the bicycle near Sirigere, Ayanur on Ayanur Hanagerekatte road, that time the rider of the motor Cycle bearing No. KA.15-E-5317 came in a high speed and in a rash and negligent manner and dashed against the claimant, due to which the claimant sustained injuries. Upon the claim petition filed, the Tribunal has awarded compensation in sum of Rs.