V.P. VARADARAJU S/O. LATE PILLANNA Vs. SHRI. M. KRISHNA AND THE NATIONAL INSURANCE CO. LTD. BY ITS MANAGER

JUDGEMENT

(1.) THOUGH this matter is listed for admission, by consent of learned Counsel for the parties, the matter is taken up for final disposal and since the matter is of the year 2007 and also that the LCR having been secured.

(2.) THE appellant not being satisfied with the judgment and award passed in MVC No. 4158/2006 dated 4.4.2007 by MACT, Bangalore, is in appeal seeking enhancement of compensation.

(3.) ON the basis of the pleadings advanced by the parties, Tribunal framed following issues for its consideration: 1. Whether the petitioner proves that he sustained injury in the accident arising out of the use of Motor vehicle No. KA -07 -4291 lorry on 7.6.2006 at about 2.00 p.m.? 2. Whether the petitioner is entitled to get the compensation? If yes, how much and from whom? 3. What order or award?