C.R. HANUMANTHAPPA Vs. SHANKAR D GOWDA

JUDGEMENT

(1.) "Whether the compensation awarded to the appellant under the impugned award is just"? is the question involved in this case.

(2.) The appellant was the claimant in M.V.C.No.921/2012 on the file of the II Addl. Senior Civil Judge and Addl. Motor Accident Claim Tribunal-8, Shivamogga. For the purpose of convenience, the parties will be referred to henceforth according to their ranks before the Tribunal.

(3.) On 19/7/2012 at about 12.45 p.m. when the appellant was driving his auto rickshaw bearing registration No.KA-14-A-7333 near Nandi Petrol Bunk, Kuvempu road, Shivamogga City, the Maruthi Omni Ambulance bearing registration No.KA-14-M-2332 hit the auto rickshaw of the appellant and caused the accident. In the accident the appellant suffered grievous injuries and his auto rickshaw was damaged.