GANGADHAR Vs. SHAMRAO AND ORS.

JUDGEMENT

(1.) THIS appeal is preferred by the appellant -petitioner being aggrieved by the quantum of compensation awarded by the Tribunal and also challenging the legality and correctness of the judgment and order dated 18.02.2013 passed by the III Addl. Senior Civil Judge & MACT, Gulbarga, on the grounds mentioned in the appeal memorandum.

(2.) THE appellant/petitioner has filed the claim petition under Section 166 of Motor Vehicle Act claiming compensation of Rs. 15,00,000/ - for the injuries sustained in the motor vehicle accident.

(3.) RESPONDENT No. 2/Insurance Company has filed its written statement denying the allegations that the said accident is because of rash and negligent driving by the rider of the motor cycle. It is also contended that the appellant/petitioner has not sustained any such injuries and the driver of the motor cycle was not holding valid and effective driving licence and on these grounds sought for dismissal of the petition.