KUSAPPA Vs. ANAND S/O CHANNABASAPPA DINDI

JUDGEMENT

(1.) With the consent of learned counsel on both the sides, appeal is heard finally and disposed of by this judgment.

(2.) This appeal is preferred by the claimant seeking enhancement of compensation by assailing the Judgment and Award passed in MVC No.88/2011 dated 28.05.2012 by MACT-VII, Vijayapura.

(3.) The brief facts leading to the case are that; 01.10.2010 at about 9:00 PM near Manguti Bridge situated on N.H. No.13, claimant was travelling on his motorcycle as pillion rider bearing Reg.No.KA-13/J5613 and at that time another motorcycle bearing Reg.No.KA-28/R4570 came from opposite direction with high speed, rashly and negligently on the wrong side of the road and dashed to the motorcycle, on which the petitioner was proceeding and as a result of the same, he fell down and sustained injuries. For having sustained the injuries, the claim petition came to be filed before the Tribunal. After considering the evidence, the Tribunal passed the impugned Judgment and Award. Challenging the same, the claimant is before this Court.