MRUTYUNJAYA Vs. ENRCON INDIA LTD.

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) This appeal is filed by the claimant challenging the judgement and award passed in MVC No.663/2012 dtd. 21/7/2014 on the file of the Principal Civil Judge and Additional MACT, Dharwad (hereinafter referred to as 'the Tribunal' for short), questioning the quantum of compensation.

(3.) Brief facts of the case are as under: A claim petition came to be filed under Sec. 166 of the Motor Vehicles Act contending that on the claimant met with an accident on 15/1/2012, as a result he had suffered comminuted fracture of femur, tibia and fibula and he was inpatient for a period of 105 days on three different occasions and he spent huge money for his treatment and thus sought for awarding suitable compensation.