ANJINAPPA Vs. M.K. YUVARAJ AND ORS.

JUDGEMENT

(1.) This appeal is directed against the quantum of compensation awarded by the tribunal in MVC No. 824/2006 on the file of MACT & I Addl. Civil Judge(Sr.Dn.) at Davanagere by the judgment and award dated 10.9.2009.

(2.) The brief facts which gave rise to this appeal are as under:

(3.) The claim petition was opposed by the insurer of the Motor Cycle, it came up for consideration before the Tribunal, before whom, the claimant got himself examined as PW1 and examined two more witnesses namely Dr.M.R. Jayaprakash as PW2 and Shivamurthy as P.W.3. Ex. P.1 to P.53 were marked on his behalf. Respondent/Insurance Company has produced the policy at Ex. R1.