NAVEEN KUMAR Vs. PRADEEP M. AND ANOTHER

JUDGEMENT

(1.) Though the matter is listed for Admission, with the consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) This appeal is directed against the judgment and award passed by the Motor Accident Claims Tribunal, Court of Small Causes, Bengaluru City, dated 3.4.2012 in MVC No. 7829/2010, who re in the petitioner had sought for compensation under Section 166 of M.V. Act. which was allowed in part by awarding compensation of Rs. 2,25,680/. The petitioner is before this court seeking for enhancement of compensation awarded by the Tribunal.

(3.) The incident connecting the MVC proceedings is that, on 19.10.2010 at about 10 p.m. the petitioner-claimant was travelling on the motor cycle bearing Regn. No. KA-51-S-8184 as a pillion rider from his house towards his friend's house at Electronic City II Phase and on reaching near XIME College, the rider of the motor cycle applied brake, because of which, the petitioner fell down and sustained fracture of both bones of right forearm with wound, contusions and abrasions on other pails of body.