SATISH Vs. ZULAIKA

JUDGEMENT

(1.) Claimant is in appeal assailing the judgment and award dated 13.02.2014 passed in MVC No.1057/2010 by IV Additional District Judge & Member, MACT, Dakshina Kannada, Mangalore, contending interalia that compensation awarded by Tribunal is abysmally on lower side.

(2.) Claimant filed a claim petition under Section 166 of Motor Vehicles Act, 1988, seeking compensation of Rs. 35 Lakhs contending interalia that while he was proceeding on a motorbike on 27.01.2009 on National Highway No.17, near Mylatty, Kasargod, lorry bearing registration No.KA-20-B-2991, negligently driven by its driver, dashed against his motorbike, on account of which he fell down and sustained injuries.

(3.) Insurer appeared and filed its written statement denying the averments made in the claim petition.