FAKIRAYYA Vs. NETAJI; DIVISIONAL MANAGER, ORIENTAL INSURANCE CO

JUDGEMENT

(1.) Claimant has preferred this appeal for enhancement challenging the judgment and award dated 4.7.2012 in M.V.C.No.781/2011, on the file of Fast Track Court-II, Dharwad.

(2.) Claimant sustained injuries in a road traffic accident on 14.1.2011 when the motorcycle he was riding dashed against the offending motorcycle bearing registration No.KA-25/EA-2447. He was treated as an in-patient from 14.1.2011 to 8.2.2011. He presented the instant petition claiming compensation of Rs.17,85,000/-. Petition was resisted by the insurer. Two witnesses were examined on behalf of the claimant and 29 documents marked. No witness was examined on behalf of insurer but a copy of policy was marked with consent.

(3.) After trial, considering the material on record, Tribunal awarded a sum of Rs.1,27,300/- as compensation. Hence, this appeal.