PRADEEP S/O. B.R. KRISHNAMURTHY Vs. THE BRANCH MANAGER, THE NEW INDIA ASSURANCE CO. LTD. AND PRAGATHI CONTROLS REP. BY ITS PROPRIETOR

JUDGEMENT

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

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

(3.) THE brief facts of the case: On 23.02.2008, when the claimant was riding a motorcycle bearing No. KA 41 H -695 near 14th main road Attiguppe, Bangalore, a Tata 407 bearing registration No. KA 05 D -1357 came in a rash and negligent manner and dashed against the motorcycle. As a result, he fell down and sustained injuries. Hence, he filed a claim petition before the MACT, Bangalore seeking compensation. The Tribunal awarded him a sum of Rs. 1,37,000/ - with interest at 6% p.a.