CHIKKANNA Vs. VENKATEGOWDA B. R.

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dtd. 3/9/2012 passed in M.V.C.No.2065/2011 on the file of the FTC and Motor Accident Claims Tribunal, Hassan ('the Tribunal' for short).

(2.) Heard the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent.

(3.) The factual matrix of the case of the claimant before the Tribunal that he met with an accident on 6/1/2011 and sustained grievous injuries and immediately he was shifted to CSI hospital, Hassan and thereafter he took treatment as an inpatient for a period of 20 days and as a result of injuries, he has sustained permanent disability and he was an agriculturist and earning Rs.10,000.00 per month. The claimant in order to substantiate his contention, he examined himself as PW1 and the doctor as CW1 through Court Commissioner and the got marked the documents at Ex.P1 to P12 and the Tribunal after considering both the oral and documentary evidence, awarded the compensation of Rs.6,69,000.00 with interest at the rate of 6% per annum. Hence, the present appeal is filed by the claimant.