SHRI. LAKSHMANA @ LAKSHMIKANTHA Vs. SHEIK MOKTHIYAR AHAMED

JUDGEMENT

(1.) This appeal is directed against the Judgment and award dated 03.03.2009 passed in M.V.C No.948/2005 by the Civil Judge (Sr.Dn) and JMFC and Additional Motor Accident Claim Tribunal, Madhugiri, wherein the Tribunal has dismissed the claim petition.

(2.) In order to avoid confusion and over lappings, parties are referred to with reference to their respective rankings as stood in the Tribunal.

(3.) The incident which lead to initiation of claim petition is that, on 21.04.2005, at about 7.30 p.m. when the petitioner was proceeding as a pillion rider on the motor cycle belonged to one Ramesh. While proceeding from Surenahalli village to Bheemanakunte on Thovinakere-Dabbeghatta road, the rider of two wheeler bearing Registration No.KA.06.V.6378, lost balance and 3 dashed against the cycle. The petitioner sustained serious injuries and sought for compensation on several counts.