INDIRAJ Vs. CHANDRASHEKARA SETTY AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 27.1.2014, passed in MVC. No. 476/2012 on the file of the Principal District Judge and MACT, Chikmagalur, (for short, Tribunal'). By the impugned judgment and award the tribunal has awarded a sum of Rs. 1,82,110/ - with interest at 6% pa., from the date of petition till date of realization on account of the grievous injuries sustained in the road traffic accident dated 25.5.2011. The claimant has filed this appeal on the ground that the quantum of compensation and the rate of interest awarded by the Tribunal is inadequate and requires enhancement by modifying the impugned judgment and award passed by the Tribunal.

(2.) Brief facts of the case are as under:

(3.) We have heard Sri. Vighneshwar S. Shastri, learned counsel appearing for the appellant and Sri. Ashok N. Patil, learned counsel appearing for the respondent No. 2 -insurance company.