SRIKANT BHIMAPPA NANDI Vs. SURESH LAXMAN BELLIKATTI

JUDGEMENT

(1.) Claimant is in appeal challenging the judgment and award dated 23.2.2011 passed in MVC No.2507/2009 on the file of the Senior Civil Judge, Assistant Sessions Judge and Member, Addl. MACT, Bailhongal.

(2.) Claimant having sustained injuries filed a claim petition under Section 166 of Motor Vehicles Act to award just and proper compensation. The Tribunal by assessing the income of Rs.3,000/- p.m. awarded a total compensation of Rs.98,000/- with interest at 6% p.a. from the date of petition till realization. Taking exception to the same, claimant has filed this appeal seeking for enhancement of compensation.

(3.) I have heard the learned counsel appearing for the parties and also perused the material on record.