D.D. SUNIL, S/O. DORESWAMY Vs. SHARIFF AHAMED, SIO. B.N. MOHIDEEN, MAJOR, C/O. ENGINEERING HOUSE, MANGALA DEVE CROSS ROAD, BOLLURU, MANGALORE - 575001 AND THE MANAGER, ROYAL SUNDARAM ALLIANZ INSURANCE CO. LTD., MANGALORE

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation against the award passed by the Fast Track Court, Addl. MACT, Hassan, in MVC No. 1646/2010, on 23.08.2011. On 09.08.2010 at about 3.00 p.m., when the claimant was going from Didduganahalli village, channarayapatna road, on a motor cycle bearing registration No. KA -50 -E -2564, at that time, a car bearing registration No. KA -19 -M -4372 came from opposite direction in a negligent manner and dashed against the claimant due to which, the claimant fell down and sustained grievous injuries.

(2.) IN the claim petition filed, the Tribunal after enquiry held that the accident was due to the negligence on the part of the driver of the car in question and awarded a total compensation of Rs. 1,11,000/ -, with interest @ 6% from the date of petition till deposit., on the following heads: <FRM>JUDGEMENT_1984_TLKAR0_2012(1).html</FRM>

(3.) <FRM>JUDGEMENT_1984_TLKAR0_2012(2).html</FRM>