NARASIMHAREDDY S/O KRISHNA REDDY Vs. THE GENERAL MANAGER, ARVIND MOTORS PVT. LTD. AND THE ORIENTAL INSURANCE CO. LTD. 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 27 -3 -03 when the claimant was going in motor cycle bearing registration No. KA -16 -K -636 from Chitradurga Rural Police Station to Ingaladal, for his duty on N.H. 4 road, near Nagarayana Shetty Petrol Bunk, a lorry bearing New Chassis No. MH -12 -0807 came in a rash and negligent manner and dashed against his motor cycle. As a result, the claimant fell down and sustained injuries. He filed a claim petition before the Motor Accidents Claims Tribunal, Chickmagalur seeking compensation of Rs. 9,00,000/ -. The Tribunal awarded him a compensation of Rs. 1,35,200/ - with interest at 6% p.a. from the date of claim petiton till realisation.