S. PARVATHAPPA Vs. DEVAPPA DANDI AND ORS.

JUDGEMENT

(1.) Learned counsel Sri.Gode Nagaraj for appellant is present. Learned counsel Smt. P. R. Bentur, for respondents 2 and 3 is present.

(2.) This appeal has been filed under Section 173(1) of the Motor Vehicles Act, 1988, (hereinafter referred to as "Act"? for short) being aggrieved by the judgment and award dated 30.04.2013 in MVC No.1218/2011 passed by the Principal Senior Civil Judge and JMFC, Hospet (hereinafter referred to as "the Tribunal"? for short) by which the Tribunal has awarded a sum of Rs.5,000/- along with interest at the rate of 6% per annum on account of the simple injuries sustained by the appellant in an accident.

(3.) The facts giving rise to filing of the appeal briefly stated are that when the appellant was a pillion rider on a motorcycle bearing registration No.KA-04/Y-5756 on P.B. Road, near Rotary Club, Gadag one bus bearing registration No.KA-26/F-585 belonging to the Corporation came from opposite direction in a rash and negligent manner and dashed to the motorcycle. On account of the aforesaid accident, the appellant sustained simple injuries and was under treatment for a period from 12.10.2009 to 16.10.2009. The appellant, therefore, filed a petition under Section 166 of the Act claiming compensation. The respondents/corporation filed statement of objections and denied the claim of the appellant.