SUDHASHINI Vs. ABDUL LATHIF

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 07.06.2014 passed by the Principal Senior Civil Judge and MACT, Belthangady in MVC No.543/2013 whereby the Tribunal has granted a compensation of Rs.1,19,917/- (rounded off to Rs.1,20,000/-) with interest at 6% p.a.

(2.) The brief facts of the case are that on 03.11.2012 at about 3.30 p.m. claimant was proceeding from Belthangady side to Ujire side in a motorcycle bearing registration No.KA-29/J-560 as a pillion rider. When he was near Laila Bridge of Belthangady, Kasaba Hobli, a car bearing registration No.KA-03/MG-160 came from behind at a high speed in a rash and negligent manner and hit the motorcycle. Due to the said accident claimant sustained grievous injuries along with the rider. Thereafter claimant has been shifted to Sri Damodara Hospital, Belthangady. He has taken treatment as an inpatient from 04.11.2012 to 16.11.2012. After recovering from the injuries, he filed a claim petition before the Tribunal in MVC No.543/2013.

(3.) To establish his case, claimant examined herself as PW1 and examined Dr.Pradeep Kumar as PW2 and got marked 10 documents as Exs. P1 to P10. On the other hand, on behalf of the Insurance Company neither any witnesses were examined nor documents were marked. On appreciation of the oral and documentary evidence, the Tribunal granted a compensation of Rs.1,19,917/- (rounded off to Rs.1,20,00/) with interest at 6% p.a. Being not satisfied with the quantum of compensation, claimant has filed this appeal seeking enhancement of compensation.