MALAKARI Vs. TUKARAM DANDAPURE

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for the parties, it is heard finally and taken up for final disposal.

(2.) The claimant appellant is before this court praying for enhancement of compensation not being satisfied with the quantum of compensation awarded by the tribunal under judgment and award dated 02.03.2015 in MVC No.2286/2013 on the file of II Additional Senior Civil Judge and Additional MACT, Belagavi.

(3.) Brief facts of the case are that, the claimant filed the claim petition under Section 166 of Motor Vehicles Act, claiming compensation on account of injuries sustained by him in a road traffic accident. It is stated that on 16.05.2013, at about 9.00AM when the claimant was proceeding in his bicycle from his house to Kankanwadi, a motorcycle bearing No.KA-23/ED- 7673 came from back side in a rash and negligent manner and dashed to the claimant. Due to which, he sustained grievous injuries, immediately he was shifted to Nimra hospital, Gokak and was admitted as inpatient from 16.05.2013 to 19.06.2013. It is stated that the claimant was doing agricultural work and was earning Rs.1,00,000/- per annum. In addition to that he was doing milk vending business and was earning a sum of Rs.6,000/- per month.