KUMAR RAJESH, Vs. PRAKASH DUNDAPPA BASAPURE

JUDGEMENT

(1.) THIS appeal under Section 173(1) of the Motor Vehicles Act is preferred against the judgment and award dated 03.06.2008 in M.V.C. No.1972/2006 on the file of the Principal Civil Judge (Sr. Dn.) & Additional MACT, Gokak, aggrieved by the quantum of compensation awarded by the Tribunal.

(2.) THE brief facts, which gave rise to this appeal, are as under:

(3.) DISSATISFIED with the same, this appeal is preferred by the claimant on the ground that the compensation awarded by the Tribunal under the heads of pain and suffering , disability , loss of earning during the period of treatment , medical expenses is on the lower side and requires to be enhanced considerably.