MAIBOOB Vs. SANTHI S.

JUDGEMENT

(1.) This appeal is filed by the claimant in MVC No.1587/2016 on the file of III Additional District and Sessions Judge and MACT-IV, Vijayapur.

(2.) Heard Sri S.D. Sagari, learned counsel for the appellant-claimant and Smt. Preeti Patil Melkundi, learned counsel for respondent no.2 - Insurance Company. Perused the materials on record.

(3.) The claimant suffered fracture of left femur bone in the road traffic accident that took place on 2/12/2015 at about 7.00 p.m. when a lorry bearing Reg.No.TN-30-AM-2988 being driven in a rash and negligent manner dashed against Tum-Tum bearing Reg.No.28-B-9814 in which the claimant was one of the passengers. When the claimant laid application for compensation, the Tribunal awarded compensation of Rs.87,000.00 with interest at the rate of 6% per annum from the date of petition till the date of deposit. On the ground that the Tribunal has not awarded any compensation for loss of future earnings, the claimant has preferred this appeal.