ATHIK PASHA Vs. PUTTASWAMY

JUDGEMENT

(1.) In this appeal, the petitioner/claimant has challenged the judgment dtd. 2/11/2015 passed in M.V.C.No.1806/2013 on the file of Senior Civil Judge and M.A.C.T., Arsikere (hereinafter referred to as 'Tribunal' for short).

(2.) The petitioner was the appellant, respondents were the respondents before the Tribunal. The parties will be referred with respect to their status before the Tribunal for the sake of convenience.

(3.) Briefly stated, the facts are that, petitioner met with an accident in the lorry bearing No.KA.51/3235 while traveling as its writer on 10/12/2011 at about 9.00 p.m., near G.Shankaranahalli Koppalu on Arasikere-Huliyar Road. The lorry dashed against the road side tree causing injuries to the petitioner, taken treatment at J.C.Hospital, Arasikere and at Mangala Hospital, Hassan. He has approached the Tribunal for grant of compensation. The Tribunal awarded Rs.4,95,000.00 with interest at 8% p.a. Pleading inadequacy of compensation the petitioner is before this Court.