SUDHEER Vs. DEVAPPA

JUDGEMENT

(1.) The owner of the vehicle has filed this appeal against the judgment and award dated 18.08.2012 passed in MVC No.578/2011 by the MACT No.III Vijayapur.

(2.) The parties are referred to as per their ranking before the Tribunal.

(3.) The respondent No.1/Devappa filed the claim petition before the Tribunal claiming compensation of Rs.26,20,000/- for the injuries sustained by him in the motor vehicle accident which occurred on 04.11.2010. He has stated in his claim petition that the present appellant is the owner of the Tum Tum Auto bearing registration No.KA 33/7233 and respondent No.2 herein is the insurer of the said vehicle. It is stated that on the relevant date Devappa/petitioner and his friend were proceeding on a motorcycle bearing registration No. KA 33/H 8173 which was driven by the petitioner himself, at that time, the above said Tum Tum auto came from opposite direction in a rash and negligent manner and dashed against the motor cycle, as a result the petitioner and pillion rider both fell down and sustained grievous injuries all over their body. Therefore, the claimant filed the claim petition claiming compensation of Rs.26,20,000/- against the owner and insurer of the Tum Tum auto as stated above.