APSAR PASHA Vs. HANUMEGOWDA N.R.

JUDGEMENT

(1.) The claimant is before this court not being satisfied with the quantum of compensation awarded under judgment and award dated 11.12.2012 passed in MVC No.250/2012 on the file of the Fast Track Court-II and Additional MACT, Hassan.

(2.) The claimant filed claim petition under Section 166 of the M.V.Act claiming compensation for the accidental injuries suffered in a road traffic accident. It is stated that on 2.11.2011 when the claimant was walking on the road, a bike bearing No.KA-13-V-7669 came in a rash and negligent manner and dashed against the claimant due to which he suffered grievous injuries. He took treatment at Mangala Hospital, Hassan, as an inpatient. The claimant states that he was an agriculturist and was earning Rs.15,000/- per month. He was aged about 40 years as on the date of the accident.

(3.) On issuance of notice, the respondent No.2- insurance company appeared before the Tribunal and denied the claim petition averments. It also denied the negligence of the rider of the bike.