KHAIDEM RATHAN KUMARI CHANU Vs. KARTIK A R

JUDGEMENT

(1.) THIS appeal is by the claimant seeking for enhancement of compensation being aggrieved by the award passed by the Motor Accident Claims Tribunal at Bangalore, in MVC No.6408/2008, dated 6.09.2010.

(2.) ON account of the accident that occurred on 21.1.2008 at about 5.30 p.m., the claimant being a pillion rider, sustained grievous injuries due to rash and negligent riding of the motor cycle bearing registration No.KA-05 / HA-803, which dashed against the claimant's vehicle bearing registration No.KA-05 / HE 715, at 27th Cross, Jayanagar 4th Block, Bangalore.

(3.) THE insurer shall deposit the amount within three Appeal is allowed in part. months.