MANJEGOWDA Vs. C.T. NAGESH AND ORS.

JUDGEMENT

(1.) This appeal by the claimant-appellant is directed against the impugned judgment and award dated 16/01/2010, passed in MVC No.1226/2007, by the Principal Civil Judge (Sr.Dn) and Member, Additional Motor Accident Claims Tribunal, Hassan, (hereinafter referred to as ' Tribunal' for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 1,32,700/- with interest at 6% p.a., from the date of petition till its deposit, on account of the injuries sustained by the claimant in the road traffic accident fastening liability on the respondent No.1, driver-cum-owner of the auto and dismissing the claim petition against respondent No.2, Insurer of the auto.

(3.) In brief, the facts of the case are: