M.P. RAGHURAMA BHAT, S/O M. PADMANABHA BHAT Vs. SHANKARAPPA GANIGA, S/O HUCHAPPA AND OTHERS

JUDGEMENT

(1.) THE claimant in MVC 1097/2006 on the file of MACT, Shimoga is the Appellant,

(2.) FACTS necessary for the consideration of the present appeal are as under: The claim of the claimant is that while he was working as Cleaner and Conductor in lorry bearing registration No. KA -20 -4898, the driver of the another lorry has came rashly negligently and dashed against the lorry is the which the claimant was proceeding, it resulted in road traffic accident. So, prays for compensation of Rs. 4,25,000/ -.

(3.) LEARNED member of the Tribunal has framed issues, recorded evidence. PW 1 is examined, Exs. P1 to P6 are marked. Learned member of the Tribunal while appreciating the evidence on record has awarded the compensation as under: <FRM>JUDGEMENT_919_TLKAR0_2011.htm</FRM>