KOUSHIK A.K. Vs. MANAGER

JUDGEMENT

(1.) This appeal is filed by claimant challenging the judgment and award dtd. 20/4/2017 passed in M.V.C No.956 of 2016 on the file of the Senior Civil Judge and Motor Accident Claims Tribunal, Sakaleshpur (for short, hereinafter referred to as 'Tribunal'), seeking enhancement of compensation.

(2.) For the sake of convenience, the parties in this appeal shall be referred to in terms of their status and ranking before the Tribunal.

(3.) The brief facts for the adjudication of this appeal are that on 19/2/2016 at about 04.30 p.m., the claimant was proceeding towards Mysuru in his TVS Victor Motorcycle bearing registration No.KA-13-L-7189 after finishing his work at Nanjangudu and the said vehicle dashed against a Tractor bearing registration No.KA-35-T-8792 which was coming from Mysuru and as a result of same, the claimant sustained injuries. Hence, claimant filed claim petition before the Tribunal, seeking compensation.