RAMA Vs. RAFIQ AND ORS.

JUDGEMENT

(1.) THE appeal and cross objections are arising out of the judgment and award dated 24.1.2008 in MVC No. 1509/2004 on the file of FTC - III and Addl. MACT, Belgaum.

(2.) THE facts in brief which gave rise to the appeal and cross objection are as under:

(3.) DISSATISFIED with the quantum of compensation awarded by the Tribunal, the claimant preferred MFA No. 4473/2008. Whereas, after a delay of 1902 days the Insurance Company filed MFA Crob No. 100185/2014 along with an application for condonation of delay and another application for production of additional documents contending that injuries sustained by the claimant were not in the accident involving in the Bajaj M -80 Scooter belonging to the 1st respondent. On the other hand, the claimant sustained injuries on account of fall from the motorcycle as he was under the influence of liquor.