LAWS(KAR)-2020-1-105

SATHISH Vs. NAGARAJ ADIGA

Decided On January 23, 2020
SATHISH Appellant
V/S
Nagaraj Adiga Respondents

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 2.5.2015 passed by the Court of the Senior Civil Judge and Addl. MACT, Kundapura in MVC 395/2013.

(2.) Brief facts of the case:

(3.) The learned counsel for the claimant has raised the following contentions: Firstly, the claimant claims that he was doing mason work and earning Rs.15,000/- per month, but the Tribunal has assessed the income of the claimant as merely as Rs.6,000/- p.m. Secondly, PW-3, Dr.Ashwath has deposed in his evidence that the claimant has suffered 21% disability to his right upper limb and 29% to his left upper limb. PW-4, Dr.Shwetha has deposed in her evidence that the claimant has suffered 53% cognitive disability. But, the Tribunal has awarded a meager compensation under the head 'loss of amenities'. Hence, the learned counsel for the claimant prays for allowing the appeal.