SANDEEP R SHETTY Vs. VISHALAKSHI

JUDGEMENT

(1.) Heard the learned Advocate appearing for the appellant and learned Advocate appearing for the respondent No.2-Insurer. Notice to owner is served and she has remained absent.

(2.) The claimant has questioned the Judgment and Award dtd. 8/3/2011 passed M.V.C.No.373/2009 by the learned I Additional District Judge and MACT-II, Dakshina Kannada, Mangalore.

(3.) In terms of the Judgment and Award passed in the afore mentioned case, the Tribunal has awarded compensation of Rs.7,82,000.00.00.00 in favour of claimant and directed the Insurance Company to pay the same together with 6% interest per annum from the date of petition till the date of realization. Challenging the said award, claimant is in appeal seeking enhancement.