S.R. RUDRAMUNI Vs. S.V. CHANDRAPPA

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the common judgment and award dated 4th June 2014, passed in MVC No. 83/2011, by the Senior Civil Judge, Member, Additional Motor Accident Claims Tribunal, Hiriyur, (for short, 'Tribunal'), for enhancement of compensation on the ground that, the compensation of Rs.12,000/ - with interest @, 6% p.a. awarded in favour of the claimant as against his claim for Rs.1,00,000/ -, is inadequate.

(2.) THE appellant claims to be aged about 19 years and hale and healthy prior to the date of accident. That the occurrence of accident at about 1:00 P.M., on 23 -08 -2010, when the appellant was coming back to his village after completing the labour work, from Ealavarahatti village to Suguru village, as pedestrians, near Ealavarahatti Channel cross, on account of rash and negligent driving by the driver of Tractor bearing Registration No. KA -40/T -4356 -4357, is not in dispute. Due to the impact, the appellant sustained injuries and took treatment in the Hospital.

(3.) I have gone through the grounds urged in the memorandum of appeal and the impugned judgment and award passed by Tribunal and heard the learned counsel appearing for the appellant.