SUNIL DUBEY Vs. JAGADISH S. DODDAYANAVER

JUDGEMENT

(1.) This appeal by the claimant questions dismissal of his Claim Petition by the Presiding Officer of Motor Accident Claims Tribunal, South Goa, Margao.

(2.) The appellant was travelling in a Rikshaw driven by respondent no.1 on 23/06/2006 at about 6.30 a.m. The Rikshaw turned turtle. The appellant fell down and suffered severe injuries. He had to be admitted in the Hospital and had to spend a sum of Rs.30,000/- towards medical expenses apart from other loss which he suffered. He, therefore, filed the petition claiming compensation of Rs.2,50,000/-.

(3.) The petition was contested by the respondents.