REVANASIDDAPPA Vs. MAHESHWARAPPA H. S.

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 25/1/2019 passed in MVC No.396/2018 by the Principal Senior Civil Judge and Member, MACT-IV, Davangere, (for short 'the Tribunal'), the petitioner therein has preferred this appeal.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) Brief facts of the case are as follows: On 20/12/2018 at about 8.00 p.m. petitioner was traveling as a pillion rider in a motor cycle bearing registration No.KA-17/X-9678 and it met with an accident near Old Chikkanahalli with a car bearing registration No.KA- 17/N-0131 driven in rash and negligent manner and duly insured with respondent No.3-insurance company. Because of the said accident, petitioner suffered distal 1/3 femur fracture and thereby suffered a total body disability of 8%. Petitioner is an agriculturist and was aged 60 years at the time of accident. The Tribunal has awarded a compensation of Rs.2,30,980.00 along with interest @ 8% p.a. from the date of petition till realization under the following heads:- <IMG>JUDGEMENT_136_LAWS(KAR)1_2023_1.jpg</IMG> Not satisfied by the same, the petitioner has preferred this appeal.