DEEPAK Vs. K UMESH NAYAK

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 28th July, 2004, passed in M.V.C.No. 1981/2000, by the Prl. Civil Judge (Sr.Dn), Additional Motor Accident Claims Tribunal, Udupi, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 1,16,500/- awarded in his favour as against his claim for Rs.10,61,000/-, is inadequate.

(2.) THE appellant claims to be aged about 20 years, working as Mechanic, getting income of Rs.6,000/- per month. He was hale and healthy prior to the date of accident. That at about 8:15 p.m., on 06-03-2000, when the appellant was travelling as a pillion rider in Bajaj M.80 scooter bearing No.KA-20/K-889, from Inna Mahalingeswara Temple, he met with an accident near Baikala Moolya's house at Inna Nejar, on account of rash and negligent driving by the driver of Tempo, on account of which, he fell down and sustained injuries to left thigh, waist and other parts of the body.

(3.) WE have heard learned counsel for appellant, for considerable length of time. The respondents are served and unrepresented.