SURESH K.GANIGA Vs. NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) The present appeal is filed by the appellant/claimant challenging the judgment and award dtd. 23/9/2016 in MVC.No.188/2013 passed by MACT and II Addl. Senior Civil Judge, Mangalore, D.K.

(2.) Brief facts of the case are as under:

(3.) The claim petition was filed under Sec. 166 of MV Act by the appellant/claimant seeking compensation. The Tribunal has partly allowed the claim petition and awarded compensation of Rs.2,00,000.00 with interest at 9% p.a., from the date of petition till the date of realization. Being aggrieved by the same, the present appeal is filed before this Court.