ABHISHEK B.R Vs. H.V. PARAMESH

JUDGEMENT

(1.) Even though the appeal is listed for admission, with the consent of learned counsel for both the parties, the appeal is taken up for disposal, since the Trial Court records are already secured and are on record.

(2.) The appeal is filed by the claimant seeking enhancement of compensation.

(3.) Brief facts of the case are:- That on 11/5/2013 at about 4.30 p.m. when the claimant was proceeding to his native village Banavase, which is near Ballupete in the Car bearing Registration No.KA-46-M-0527 and at that time, a Sand loaded lorry bearing Reg.No.KA-01-AB-700 came from Sakleshpura, N.H.48, near Singapur Temple, Alur Taluk, with high speed and in a rash and negligent manner and by coming on the wrong side of the road, dashed to the front portion of the Car, on account of which the claimant has suffered grievous injuries. Therefore, upon the claim petition filed by the claimant under Sec. 166 of the Motor Vehicles Act, the Tribunal has awarded compensation of a sum of Rs.11,73,000.00 along with interest at the rate of 6% p.a. from the date of petition till realization (excluding interest on future medical expenses) from respondent Nos. 1 and 2.