GOKUL SINGH Vs. MOHAMMED MANZOOR AHMED

JUDGEMENT

(1.) The appeal is taken up for final disposal with the consent of the learned counsel for the parties.

(2.) The claimant in MVC No.419/2016 on the file of the Principal District and Sessions Judge and Principal MACT, Bidar (for short 'the Tribunal') has preferred this appeal seeking enhancement in the compensation. The Tribunal has allowed the appellant's claim petition granting a sum of Rs.4,60,000/- along with interest at the rate of 6% per annum.

(3.) It is submitted by the learned counsel for the parties that there is no dispute that the appellant-claimant was injured in a road accident on 27.04.2016 at about 11.00 a.m., when the claimant was proceeding on his motorcycle from Mailoor cross towards Gumpa and driver of the offending vehicle bearing Reg.No.AP-27/TT-3543 came from back side with high speed and dashed his motorcycle. The learned counsel also submits that there is no dispute about the joint and several liability of the respondents.