YALLAPPA Vs. BASAVANTRAYA N. IBRAHIMPUR

JUDGEMENT

(1.) THE appellant dissatisfied with the amount of compensation granted by the Tribunal for the injuries sustained in the motor vehicle accident has filed this appeal, seeking enhancement.

(2.) THE facts reveal that on 25.01.2007 at about 1.30 p.m., the appellant was travelling in Mahindra pickup van bearing reg. No.KA -28/9835 with the agricultural produce. The said vehicle was driven by its driver in a rash and negligent manner and in turn the vehicle met with an accident. The appellant suffered grievous injuries and was admitted in the hospital for treatment. He is said to have suffered disability and therefore, made a claim for compensation. The appellant was examined as P.W.1 and the doctor P.W.2. In their evidence, Exs.P1 to 12 were marked. On behalf of the respondents, Ex.R1 - Insurance Policy was admitted in the evidence with consent. The Tribunal has granted a sum of Rs.41,550 -00 as compensation with interest at 6%. Dissatisfied with the amount of compensation, this appeal is filed.

(3.) I have heard learned counsel for both the parties.