VISHWANATH Vs. FATIMA

JUDGEMENT

(1.) The appellant herein was respondent No.1 before Fast Track Court II and Additional Motor Accident Claims Tribunal, Belagavi (henceforth referred to as the 'Tribunal' for brevity) in MVC No.414/2014, wherein the claim petition filed by the Claimants under Section 166 of the Motor Vehicles Act, 1988 was allowed in part by the impugned judgment and award dated 05.09.2014.

(2.) In his memorandum of appeal, the appellant has taken a contention that the Tribunal has committed an error in fixing the liability upon him ignoring his contention that the accident in question has occurred due to the fault of the deceased Noorahmed Sayyed. Further stating that the quantum of compensation awarded is also on the higher side, the appellant has prayed for allowing the appeal by dismissing the claim petition against him.

(3.) Heard the arguments from both sides and perused the materials placed before this Court.