(1.) Heard the learned advocate appearing for the appellant-claimant and the learned advocate appearing for respondents Nos.3 and 4 - the insurance company.
(2.) The appeal is filed impugning the judgment and award dtd. 26/8/2013 passed in MVC No.1218/2011 on the file of Principal Senior Civil Judge and Member, Motor Accident Claims Tribunal-IV, Davanagere.
(3.) The Tribunal has awarded a compensation of Rs.2,05,000.00 along with interest of 6% per annum from the date of the petition till the date of payment. The Tribunal has fastened liability of 25% on the insurer and 75% on the appellant-claimant on the ground that the claimant himself has contributed to the accident. The claimant is in appeal seeking enhancement of compensation and also challenging the award imposing 75% liability on him.