CHANDRANAYAK Vs. JAYARAMANAYAK

JUDGEMENT

(1.) This appeal is filed by the appellant/claimant seeking enhancement of compensation.

(2.) The brief facts of the case are that on 11/11/2015 at 7.00 p.m., near Government School, Hosadoddi Village, Mandya, the appellant/claimant was riding the motor cycle bearing registration No.KA-05-JL- 0241 from Dalankatte towards Halaguru, at that time, the driver of another motor cycle bearing registration No.KA- 51-EH-7121 came from opposite direction in a rash and negligent manner, dashed against the motor cycle in which the appellant/claimant was proceeding. Due to the impact, he sustained grievous injuries. Therefore, the claimant has filed claim petition under Sec. 166 of the Motor Vehicles Act, seeking compensation.

(3.) The Tribunal after considering the facts and circumstances and evidence on record, has awarded compensation of Rs.11,06,987.00 along with interest at the rate of 9% per annum from the date of petition till the date of realisation, under the following heads: