SATHISH SHETTY Vs. HARISH SHETTY AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is arising out of the impugned judgment and award dated 13.04.2012 passed in MVC No.514/2011 on the file of the Presiding Officer, Fast Track Court at Udupi (hereinafter referred to as "Tribunal" for short), for enhancement of compensation.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs.5,18,100/- with interest at 6% p.a., from the date of petition till its realization as against the claim made by the appellant, on account of the injuries sustained by him in the road traffic accident.

(3.) The brief facts of the case on hand are that the appellant was aged about 34 years as on the date of accident, hale and healthy prior to the accident. Be that as it may, that on 04.12.2010 at about 15.45 hours, when he was proceeding as a pillion rider on a motor cycle bearing registration No.KA-47/H- 2312 and when he reached in front of Hitech Hospital, Ambalpady, Udupi, suddenly a Tipper bearing registration No. KA-20/B-4285 driven by its driver came in a rash and negligent manner from behind and dashed against the motor cycle of the appellant. Due to the impact, he fell down and sustained the following injuries: