KALLAPPA ARJUN KOLKAR Vs. RIYAJAAMMAD H. MULLA

JUDGEMENT

(1.) This appeal is arising out of the Judgment and award passed in MVC No.2036/2015 dtd. 10/10/2017 by the IX Addl. District and Sessions Judge and Addl. MACT., Belagavi (hereinafter for short 'Tribunal').

(2.) Brief facts of the case are that, on 6/10/2014 at about 6.45 p.m., near the bus stop at Balekundri K.H. village when the appellant/claimant was proceeding on his motorcycle bearing No.KA-22/EN-2941, a Mahendra Max Pickup vehicle bearing No.KA-39/2621 driven by it's driver came from the opposite direction in a rash and negligent manner and dashed the petitioner and thereby caused injuries to him. The petitioner was admitted as inpatient at Vijaya Hospital, Belagavi. Hence, a claim petition was filed by the appellant-claimant before the Tribunal in MVC No.2036/2015 claiming for compensation against the respondents.

(3.) The Tribunal after appreciating the material on record and evidence placed before it, allowed the claim petition in part and granted compensation of Rs.2,27,898.00 with interest at the rate of 6% per annum from the date of petition till the date of deposit. The tribunal held respondent No.2-Insurance company liable to pay the compensation. Being aggrieved by the said award appellant/claimant has preferred the present appeal seeking enhancement of the compensation awarded by the Tribunal.