NAGARAJU N. APPELLANT Vs. SHANTHA G. AND ANOTHER

JUDGEMENT

(1.) The appellant, who is the claimant in M. V. C. No. 3861/2009 has filed application for grant of compensation under Section 166 of the Motor Vehicles Act for the injuries sustained by him in a motor vehicle accident occurred on 4-4-2009 at about 5.40 p.m. in front of Movieland Talkies, S. C. Road, Gandhinagar, Bengaluru. It is his case that he was hit by a Indica Car bearing registration No. KA-02-MD-3351 driven by its driver.

(2.) The claimant has led the evidence as PW-1 and got marked the documents Exs-P1 to P10. Respondent No. 2-insurance company has strenuously contested the proceedings and three witnesses were examined as RW-1 to RW-3 and three documents were marked as Exs-R1 to R3.

(3.) After considering the oral and documentary evidence on record in detail, the Tribunal awarded total compensation of 1,35,890/- along with interest at the rate of 8% per annum. Further, the Tribunal has fastened the liability on respondent No. 1-owner and exonerated respondent No. 2 from its liability.