OMKAR MAHADEV MALAVI Vs. ANNAPPA SADANAND JOTHIBANAVAR

JUDGEMENT

(1.) Challenging judgment and award dtd. 24/4/2014 passed by learned Senior Civil Judge and M.A.C.T, Khanapur (for short, 'tribunal') in MVC No.1251/2013, this appeal is filed by claimant for enhancement of compensation.

(2.) Brief facts as stated are that in an accident that occurred on 26/10/2012 due to collision between bicycle and Tempo Trax bearing registration no.KA-27/MA-300, minor claimant sustained grievous injuries. Despite treatment, he did not recover fully and sustained permanent physical disability.

(3.) Alleging loss of earning capacity, he filed MVC no.1251/2013 under Sec. 166 of Motor Vehicles Act, 1988 (hereinafter referred to as ' M.V. Act ' for short) against owner and insurer of offending vehicle.