HANAMANT MOTHER CHANDRAVVA HARIJAN Vs. BASAPPA

JUDGEMENT

(1.) The claimant is before this court praying for enhancement of compensation, not being satisfied with the quantum of compensation awarded by the tribunal under common judgment and award dated 28.12.2012 in MVC No.130/2012 and connected with other MVC arising out of the same accident on the file of Presiding Officer, FTC and Addl. MACT, Soundatti.

(2.) The injured claimant filed the claim petition under Section 166 of M.V. Act claiming compensation for the accidental injury sustained in a Motor Vehicles accident that occurred on 27.02.2011 involving the motorcycle bearing No.KA-24/K-5776 and TATA ACE vehicle bearing No.KA-48/790. The accident involving the above said vehicles and the accidental injuries sustained by the claimant is not in dispute in this appeal. The claimant is before this court claiming the enhanced compensation. The claim petitions arising out of the same accident were clubbed together and common evidence was led. The claimant got examined as PW2 and other claimant in MVC No.131/2012 got examined as PW1 and doctor was examined as PW3 and documents are marked vide Ex.P1 to 62. Respondent with the consent marked the policy as Ex.R1.

(3.) The tribunal based on the material on record and on analyzing the same, awarded total compensation of Rs.1,17,000/- with interest at @ 6% p.a. on the following heads.