VELU Vs. ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) PERUSED the records.

(3.) APPELLANT was claimant in MVC No.104/2007 which was pending on the file of the MACT, court of Small Causes (SCCH - 7), Bangalore. The same was disposed of on 19.03.2009 by dismissing the claim petition on the ground that the claimant was negligent in causing the accident that occurred on 29.01.2004 near Muneshwara Temple, Hosur Main Road. The appellant was stated to be riding a motorcycle bearing registration No. KA -02 -V -841 with Smt.Smt.Gowri as the pillion rider. The said Smt.Gowri had chosen to file claim petition before the MACT -4, Bangalore in MVC NO. 1526/2004.