ZAMEER Vs. MEHABOOB BASHA

JUDGEMENT

(1.) This appeal by the claimant is directed against the judgment and award dated 21st March 2009, passed in MVC No.3953/2007, by the XIV Additional Judge, Court of Small Causes, Member, MACT, Metropolitan Area, Bangalore (SCCH.No.10), (for short, 'Tribunal'), for awarding reasonable compensation on the ground that, the Tribunal is not justified in dismissing the claim petition.

(2.) The appellant claims to be aged about 19 years and hale and healthy prior to the date of accident. It is the case of the appellant that he met with an accident at about 6:25 P.M. on 18-01-2007 on Bangalore-Mysore Road, in front of Rajarajeshwari Hospital, Bangalore, within the limits of Bidadi Police Station.

(3.) On account of the injuries sustained in the accident, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs. 8,00,000/- against the Insurance Company and the owner of the offending vehicle. The said claim petition had come up for consideration before the Tribunal on 21st March, 2009.