PARI MOHAMMED MUFEEZ Vs. BUDDI MOHAMMED YAKUN

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 21/5/2019 passed by the Additional District Judge & Additional MACT, Udupi (for short 'the Tribunal') in MVC No.467/2017, the petitioner therein has preferred MFA No.7463/2019 and respondent No.2 - Insurance Company has preferred MFA No.7028/2019.

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

(3.) Brief facts of the case are as follows: That on 17/11/2016 at about 12.30 p.m., the petitioner who was the pillion rider of the motor cycle bearing registration No.KA.20.ED.1388, met with an accident near Hadavinakone School, Hadavinakone road, Shiroor village, Kundapur Taluk, with an auto rickshaw bearing registration No.KA.20.D.6381 which was duly insured with the second respondent and petitioner sustained grievous injuries. The Tribunal has awarded a compensation of Rs.18,33,500.00 along with interest at the rate of 6% p.a. from the date of petition till the date of payment in favour of the petitioner.