MAHABOOB SAB Vs. HANUMANTHAPPA AND ORS

JUDGEMENT

(1.) Claimant is in appeal seeking for enhancement of compensation not being satisfied with the judgment and award passed by MACT, Davanagere in MVC No. 920/2008 dated 01.07.2010 whereunder claim petition has been allowed in part and a compensation of Rs.1,24,000/- with interest at 7% p.a. from the date of petition till date of realisation has been awarded as against a claim of Rs.12 lakhs.

(2.) Heard Sri G.B.Maruti, learned Advocate appearing for claimant and Sri R Rajagopalan, learned Advocate appearing for Insurer respondent No.2. Respondent No.1 is the owner of the offending vehicle and he is unrepresented.

(3.) Though matter is listed for hearing on Interlocutory Application by consent of learned Advocates appearing for parties, it is taken up for final disposal since accident is of the year 2008 and Tribunal records have been secured.