VISHNU Vs. SALEEM SHAFIULLA WALKAR

JUDGEMENT

(1.) In this appeal the appellant has challenged the judgment dtd. 27/8/2016 passed in MVC No.1791 of 2013 on the file of the III Additional District Judge and MACT IV, Vijayapura (Hereinafter referred to as 'Tribunal' for short).

(2.) The parties will be referred with respect to their status before the Tribunal for the sake of convenience.

(3.) Briefly stated, the facts are that, the petitioner has suffered severe injuries in a road accident that took place on 30/7/2013 at Yellu Fata on Pune-Bengalore NH-4 road at 6- 30 hours, as cleaner of the Lorry bearing registration No.MH- 09/BC-4828, hit on the hind portion of the Container Truck bearing registration No.KA-51/B-1501. Due to crush injury his right leg was amputated below knee under hospitalization for 24 days. He claimed compensation of Rs.30,00,000.00. He pleaded that he was aged 20 years, as cleaner in the lorry earning Rs.10,000.00 per month. The claim was opposed by the Insurance Company. The Tribunal awarded Rs.1,87,800.00 with 6% interest.