RUKMAYA POOJARY W/O. LATE KRISHNAPA POOJARY Vs. SRI. SANDEEP SHETTY S/O. RAMAKRISHNA SHETTY, BAJAJ ALIANZ GENERAL INSURANCE CO. LTD., RICHARD FERNANDES S/O. NORBERT FERNANDES AND NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation.

(2.) HEARD . The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) BRIEF facts of the case are: That on 12.04.2007 when the claimant was proceeding as pillion rider on a motorcycle bearing registration No. KA -19/V -8411 from Polali temple side towards B.C. road side near Polali Rajarajeshwari temple Dwara in Kariyangala Village, Bantwal Taluk a bus bearing registration No. KA -19/6169 came from opposite side in a rash and negligent manner and dashed against the motorcycle as a result the claimant fell down and sustained injuries. Hence he filed a claim petition before MACT, D.K. Mangalore seeking compensation of Rs. 10.00000/ - and the Tribunal has awarded compensation of Rs. 75,700/ - with interest at 6% p.a.