SHIVANAND Vs. SHABIR AHAMED AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is for enhancement of compensation awarded in MVC No.52/2012 by judgment and award dated 21.02.2013 on the file of Motor Accident Claims Tribunal and Fast Track Court-I/II, Bijapur.

(2.) The appellant-claimant sustained a fracture of colles in a motor vehicle accident that occurred on 12.11.2011. He was treated in a Government Hospital, Bijapur. He lost his income during the period of treatment and despite best treatment, he suffered disability. He filed a claim petition under Section 166 of the MV Act claiming compensation from the owner and insurer of the offending auto rickshaw.

(3.) The claim petition was opposed by the Insurance Company. It came up for consideration before the Tribunal. The Tribunal on appreciation of evidence awarded a total compensation of Rs.80,000/- together with interest at 6% thereon. Dissatisfied with the quantum of compensation, this appeal is preferred.