RASHID SAB Vs. K. SIDDAMURTHY AND ORS.

JUDGEMENT

(1.) THE appellant having sustained certain injuries in a road traffic accident filed claim petition before MACT, Challakere seeking compensation under Section 166 of MV Act from the owner and the insurer of the offending vehicle. The Tribunal by the impugned Judgment and Award has awarded global compensation of Rs. 8,000/ - with interest at 6% p.a.

(2.) THE appellant aggrieved by the sum awarded by the Tribunal has preferred this appeal seeking enhancement of compensation.

(3.) AFTER hearing the learned Counsel for the parties and perusing the Judgment and award of the Tribunal, I am of the view that the compensation awarded by the Tribunal is not just and proper, it is on the lower side and therefore it requires to be enhanced.