ABDUL REHAMAN Vs. GANESH R. NAIK AND ORS.

JUDGEMENT

(1.) This appeal is filed by the claimant against the impugned judgment and award dated 30.04.2014 passed in MVC No. 281/2012 on the file of the Additional District & Sessions Judge and MACT, Udupi, Sitting at Kundapura., (hereinafter referred to as 'Tribunal' for brevity) awarding compensation of Rs. 2,59,000/ - with interest at 6% p.a. from the date of petition till the date of realisation, on account of the injuries suffered in a road traffic accident.

(2.) The brief facts of the case are:

(3.) We have heard Sri Pavana Chandra Shetty H., learned Counsel appearing for the appellant and Sri B. Pradeep, learned Counsel appearing for respondent No. 2 - Insurance Company, for considerable length of time.