Karnataka High Court
Anand S/O Shankar Rathod vs Maheboobbi W/O Bandagisab Hattarkihal on 20 January, 2014
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 20TH DAY OF JANUARY, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.S. PACHHAPURE
MISCELLANEOUS FIRST APPEAL No.31002/2013 (MV)
BETWEEN:
Anand S/o Shankar Rathod
Age about 40, Occ: Business,
R/o Telgi, Tq. Bagewadi,
Dist. Bijapur.
... Appellant
(By Sri. Sudhirsingh R. Vijapur, Advocate)
AND:
1. Maheboobbi
W/o Bandagisab Hattarkihal,
R/o Jumanal,
Tq./Dist. Bijapur - 586 101.
2. The Branch Manager,
United India Insurance Company Ltd.,
S.S. Front Road, Bijapur,
Dist. Bijapur - 586 101.
... Respondents
***
2
This MFA is filed U/s. 173(1) of M.V. Act, against the
judgment and award dated 04.01.2013 passed in MVC
No.2066/2010 on the file of 1st Additional Senior Civil
Judge and Motor Accident Claims Tribunal No.VI Bijapur,
partly allowing the claim petition and awarding
compensation of Rs.6,000/- with interest at 7% p.a.
This appeal coming on for orders this day, the Court
delivered the following:
JUDGMENT
The amount awarded by the Tribunal is only Rs.6,000/- with interest at 7% p.a. No appeal is provided against the award, where the compensation awarded is less than Rs.10,000/-. Hence, the appeal is not maintainable and it is accordingly dismissed.
Sd/-
JUDGE LG