SURESH Vs. ANIL B PATIL

JUDGEMENT

(1.) The claimant-injured is before this Court in this appeal praying for enhancement of compensation not being satisfied with the quantum of compensation awarded under the judgment and award dated 16.02.2015 in M.V.C. No.2666/2013 on the file of the Principal Senior Civil Judge and Member Additional Motor Accident Claims Tribunal, Belgaum (for short 'the Tribunal').

(2.) The claim petition was filed under Section 166 of M.V. Act seeking compensation for the accidental injuries sustained in a road traffic accident involving motorcycle bearing No.KA-23/J-633 and a tractor-trailer bearing No.MH-09/AL- 9788. The accident involving the above two vehicles and the accidental injuries sustained by the claimant-appellant is not in dispute in this appeal. The claimant states that he was doing agricultural work and also running a flour mill and earning and Rs.1,00,000/- p.a. and Rs.15,000/- per month respectivley. He was aged about 60 years as on the date of accident. The tribunal on the material made available before it, awarded total compensation of Rs.1,20,800/- with interest at the rate of 6% p.a. from the date of filing of the petition till its realization by respondent No.2, on the following heads:

(3.) While awarding the above compensation, the tribunal assessed the monthly income of the injured-appellant at Rs.6,000/- per month and assessed the body disability at 10%. Not being satisfied with the same, the appellant is before this Court praying for enhancement of compensation.