SRINIVASA Vs. P. MUTHUYGOWNDER

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 28/11/2018 passed in MVC.No.786/2017 by I Additional Senior Civil Judge and Additional MACT-IV, at Chitradurga, the present appeal is filed by the petitioner therein for enhancement of compensation awarded.

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

(3.) The brief facts of the case are that, on 29/12/2016, the petitioner was traveling in a car bearing registration No.KA.04- MJ-6996 from Chitradurga to Tumkur. At about 5.20 p.m, when he was near Imangala, the car met with an accident with the Tanker lorry bearing No.TN-52/T-1699 and the petitioner sustained grievous and simple injuries to his head. Hence, he filed MVC.No.786/2017.