Karnataka High Court
Anand S/O Shankar Rathod vs Dilshad Khalandar Chimmalagi on 28 January, 2014
1
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 28TH DAY OF JANUARY, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.S. PACHHAPURE
MISCELLANEOUS FIRST APPEAL No.31001/2013 (MV)
BETWEEN:
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:
AND:
1. Dilshad Khalandar Chimmalagi
Age: 38 years, Occ: Agriculture,
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.2067/2010 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.6,900/- with interest at 7% p.a.
This appeal coming on for orders this day, the
Court delivered the following:
JUDGMENT
Heard the learned counsel for the appellant.
2. This appeal has been filed against the award of Rs.6,900/- as compensation to the claimant in MVC No.2067/2010.
3. An appeal cannot be maintained in respect of 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