MALLI @ MALLIKARJUNA Vs. SACHIN BANSAL

JUDGEMENT

(1.) The matter was heard on appellant's side on 13/1/2026. There was no representation on respondent's side on that day. To give fair opportunity to respondent No.2 to represent and make his submission on the merits of the matter, the matter was adjourned. However even on this day there is no representation for respondent No.2.

(2.) Challenge in this appeal is the award that is passed by the Additional Motor Accident Claims Tribunal- III, Chitradurga in MVC No.904/2018 dtd. 24/10/2019. This is a claimant's appeal.

(3.) Sri.R.Shashidhara, learned counsel for the appellant submitted that the appeal is filed on two grounds. Firstly, that the accident occurred entirely due to the rash and negligent driving of the driver of the lorry which is involved in the accident and therefore, attributing contributory negligence on the part of the appellant to an extent of 20% is improper. Secondly, that the compensation granted by the Tribunal is on lower side.