SHAHJAHAN ALIAS SHAHABUDDIN Vs. SAMSON DEVAPRASAD & ANOTHER

JUDGEMENT

(1.) The dismissal of claim petition seeking compensation for the injures sustained is challenged in this appeal.

(2.) The facts reveal that the appellant was a pillion rider on the motor cycle bearing registration No. KA-06/18-1879 and an accident occurred on 7-3-2009 said to be due to the rash and negligent driving of another motor cycle bearing registration No. KA-04/EZ-1598. As a result, the appellant sustained grievous injuries. He made a claim for compensation before the Tribunal,

(3.) I have heard learned counsel for both parties.