ALWIN DSOUZA Vs. VIJAYA PRAKASH DSOUZA

JUDGEMENT

(1.) In this appeal, the petitioner has challenged the judgment and award dtd. 23/11/2013 in M.V.C.No.264/2012 passed by the Principal Senior Civil Judge and Addl. M.A.C.T., Udupi ('the Tribunal' for short).

(2.) For the sake of convenience, the parties shall be referred to as per their status before the Tribunal.

(3.) Brief facts of the case are, on 3/10/2011 at about 09:30 pm, the petitioner has met with an accident near Alevoor Manchi slope curve road while travelling as a passenger in the auto-rickshaw bearing Reg.No.KA-20/B-7828, sustaining the injuries. After taking treatment at K.M.C. Hospital, Manipal, he approached the Tribunal for grant of compensation of Rs.5,92,000.00. Claim was opposed by the Insurance Company. The Tribunal after taking the evidence, awarded the compensation of Rs.1,37,200.00 with 8% interest p.a. directing the owner of the auto-rickshaw to pay the compensation. Aggrieved by the same, the petitioner has filed this appeal on various grounds.