CHETHAN U Vs. ROBINS AMMANNA

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 25.02.2014 passed in MVC No.440/2012 on the file of the Addl. Senior Civil Judge & Addl. MACT at Udupi, (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs.2,13,945/ - with interest at 6% p.a., from the date of petition till its realization as against the claim of Rs.17,46,900/ - made by the appellant, on account of the injuries sustained by him in the road traffic accident.

(3.) IT is case of the appellant that, he was aged about 45 years hale and healthy as on the date of accident and a driver by profession earning salary of Rs.5,000/ - per month and getting batta of Rs.2,500/ - per month. On 3.10.2011 at about 7.00 a.m., when he was riding his Honda Unicorn Motor Cycle bearing No. KA -14S -4796 from Vadabhandeshwara to Malpe, near Royal Ice Cream Parlour, the rider of the Activa Honda bearing Regn.No.KA -20 -S -2715 came in a rash and negligent manner and dashed against the appellant. Due to the impact, the appellant sustained the following injuries as per Ex.P6: -