GIRIYAPPA MALLAPPA Vs. SRIDHARAJ URS

JUDGEMENT

(1.) This appeal has been filed by the owner of the vehicle and the Insurance Company against the claimant, challenging the quantum of compensation awarded by the learned member of MACT, Dharwad by his judgment dt. 12-7-1990 in MVC No. 512/1986.

(2.) The accident happened on 8-5-1986 at about 1-30 P.M. near Halur village. The accident was caused by the driver of the bus MYA-3322. The claimant was travelling on that day in the bus MYA-3322. As a result of the accident the claimant sustained injuries.

(3.) The claimant made a claim for Rs. 2,55,000/- as compensation. The Tribunal awarded Rs. 1,62,000/-.