P.N. HANUMANTHA REDDY Vs. SOWMYA R.

JUDGEMENT

(1.) THE main appeal bearing MFA 1597/2010 is filed by the claimant and MFA 7409/2009 is filed by the respondent No. 2 -insurer in MVC 1429/2008 which was pending on the file of VI Addl. Judge, Court of Small Causes and MACT, Bengaluru. The insurer is disputing the liability to indemnify the claimant.

(2.) THE case of the claimant is that he sustained injuries in a road traffic accident which occurred on 9.10.2007 due to rash and negligent riding of the TVS Scooty bearing No. KA -09 -Y -7090. Hence, he had filed a claim petition under Section 166 of MV Act before the Tribunal seeking compensation. The Tribunal has awarded compensation of Rs. 43,000/ - with interest at 6% p.a.

(3.) HEARD the learned counsel for the parties. Perused the records.