RANGAPPA Vs. HARIDAS

JUDGEMENT

(1.) "Whether compensation awarded by the Tribunal t the appellant in MVC No.1399/2010 is just and reasonable and whether the driver of the offending vehicle could under law, drive the transport vehicle also" are the questions involved in this case.

(2.) On 25.09.2010 at about 9.30 p.m. when the appellant was traveling in auto rickshaw bearing No.KA-09-A-2472 near TVS factory of Kadakola Sindhuvalli, the said auto rickshaw hit stationary vehicle canter tempo bearing No.CTQ 8949. In the accident, appellant suffered injuries and was treated for five days in B.G.S.Apollo Hospital, Mysore, as inpatient.

(3.) Respondent Nos.1 and 3 were owners of auto rickshaw bearing No.KA-09-A-2472 and respondent No.2 was insurer of the said vehicle.