SHIVALINGEGOWDA S/O KENCHEGOWDA Vs. RAMKRISHNA K. S/O KESHAVAIAH K. AND THE MANAGER, UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award, dated 10.04.2006, passed by the MACT -II, Mandya in MVC. No. 1249/2005.

(2.) BY the impugned judgment and award, the Tribunal has granted compensation of Rs. 52,400/ - with interest at 8% p.a. from the date of petition till the date of payment.

(3.) IN brief the facts are; that on 10.04.2001, at about 8.30 p.m., the appellant was going in a lorry bearing No. KA 17/2705, along with the other loaders, from Mandya to Besagarahalli. Near Brundavan Rice Mill, on Mandya -Besagarahalli road, the driver of the lorry drove it at high speed and lost control and the lorry turned turtle. As a result of that, the appellant sustained injuries. The appellant claimed compensation of Rs. 3,00,000/ -. The Tribunal has awarded a sum of Rs. 52,400/ - with interest at 8% p.a. from the date of petition till the date of payment. Aggrieved by that, the appellant has filed this appeal, seeking enhancement.