ABDUL GAFAR Vs. SHANKAR AND ORS.

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) It transpires that, on 12.06.2007 at 16.40 hours, the appellant was proceeding on his motorcycle bearing No. KA -22/W -5507 from Bendigeri towards Hirebagewadi following the traffic rules. It is alleged that, one Bajaj Tempo Trax Cruiser bearing No. KA -48/M -9293 came in a rash and negligent manner from opposite direction, dashed to the motorcycle in which the appellant was travelling. Due to the said accident, the appellant fell down and sustained injuries and the motorcycle was badly damaged. The claimant/appellant has filed claim petition before the Tribunal seeking compensation of Rs. 26,401/ - towards the damage of the vehicle. The Tribunal after appreciating the evidence on record, awarded compensation of Rs. 6,300/ - with interest at 9% p.a. from the date of petition till realization. Being dissatisfied with the same, the appellant is before this Court.

(3.) The learned counsel appearing for the appellant contended that the Tribunal has not considered the evidence lead by the appellant in right perspective and awarded paltry sum of Rs. 6,300/ - towards damage of the motorcycle, which necessarily requires interference by this Court.