B.V. BASAVARAJU S/O LATE VEERABHADRAPPA Vs. K. SADASHIVAPPA S/O KRISHNA POOJARI, B.M. SHANMUKHA S/O MALLEGOWDA AND THE NEW INDIA ASSURANCE CO. LTD. REP. BY ITS BRANCH MANAGER

JUDGEMENT

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

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

(3.) BRIEF facts of the case are: On 6 -5 -07 when the claimant was travelling as a pillion rider in a motor cycle bearing registration No. K -18/Q -5731 towards his village from Birur, it was hit by a lorry bearing registration No. KA -18/AB -9192. As a result, the claimant fell down and sustained injuries. He filed a claim petition before the Motor Accidents Claims Tribunal, Kadur (Tribunal) seeking compensation of Rs. 5,00,000/ -. The Tribunal awarded him a compensation of Rs. 51,000/ - with interest at 6% p.a. from the date of claim petiton till realisation.