MANJUNATH Vs. RUDRAGOUDA

JUDGEMENT

(1.) Though this appeal is listed for admission, with consent of both learned counsel, matter is taken up for final disposal.

(2.) The claimant-injured is before this Court dissatisfied with the quantum of compensation awarded under judgment and award dtd. 16/10/2017 in M.V.C. No.99/2015 on the file of learned Senior Civil Judge & MACT, Gangavathi (for short, 'Tribunal'), praying for enhancement of compensation.

(3.) The appellant/claimant filed a claim petition under Sec. 166 of the M.V. Act claiming compensation for the injuries sustained in a road traffic accident that occurred on 21/9/2014 involving Honda Activa bearing registration No.KA-37/W-8169. It is stated that the appellant/claimant was aged 23 years as on the date of the accident and he was working as Gumasta, earning Rs.15,000.00 per month.