SANTOSH Vs. SIDHARAM

JUDGEMENT

(1.) In this appeal, the appellant has challenged the judgment dtd. 3/10/2018 passed in MVC No.256/2017 on the file of the II Addl.Senior Civil Judge and MACT at Kalaburagi (Hereinafter referred to as 'Tribunal' for short) seeking enhancement of compensation.

(2.) The appellant was the petitioner and the respondents herein were the respondents before the Tribunal. For the sake of convenience, parties will be referred with respect to their status before the Tribunal.

(3.) Briefly stated, the facts are that, on 22/1/2017 at about 01.30 p.m., one Dinesh while riding the motor cycle bearing No.KA-32/ED-1140, along with the petitioner as a pillion rider negligently skidded and capsized the motor cycle causing injuries to the petitioner. The petitioner was hospitalized for 14 days and spent Rs.50,000.00 towards treatment. He was earning Rs.25,000.00 per month as goldsmith. Before the Tribunal, the petitioner claimed compensation of Rs.25,00,000.00. The claim was opposed by the Insurance Company. The Tribunal awarded Rs.5,84,300.00 with 6% interest.