SIDDAPPA Vs. BRANCH MANAGER ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was travelling in an auto-rickshaw and when it reached near railway bridge, the driver lost control and dashed against a tree as a result of which the appellant received multiple injuries. His left leg was eventually amputed below knee and his right leg was amputed above knee. The appellant was 42 years' old at that time. He filed a Claim Petition before the Motor Accident Claims Tribunal No.VII, Bijapur, Karnataka (for short, 'the Tribunal') under Sec. 166 of the Motor Vehicles Act, 1988. The Tribunal vide an Award dtd. 31/8/2005 awarded a compensation of Rs.1,98,600.00 to the appellant, which on appeal, was initially enhanced by the High Court to Rs.4,08,420.00 but pursuant to a Review Petition filed by the appellant, the High Court, vide order dtd. 4/3/2020, granted a revised compensation of Rs.9,13,344.00 to him.

(3.) Still aggrieved, the appellant is before us by way of the present appeal.