C. KARIYAPPA Vs. MANOHAR KOUJAGER AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant is directed against the impugned judgment and award dated 17 -1 -2011, passed in MVC No. 375 of 2008, by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hiriyur (for short 'Tribunal'). The Tribunal, by its judgment and award has awarded a sum of Rs. 2,22,588/ - under different heads, after deducting 10% towards contributory negligence on the part of the appellant, with interest at 6% per annum from the date of petition till its realisation, as against the claim of Rs. 35,00,000/ -, on account of the injuries sustained by him, in the road traffic accident.

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

(3.) It is the further case of the appellant that he spent considerable amount towards medical expenses and other incidental charges. On account of the injuries sustained by him, he has suffered permanent disability and the Doctor has assessed the disability at 75% to the whole body. Therefore, he has filed a claim petitions before the Tribunal under Sec. 166 of Motor Vehicles Act, 1988, claiming compensation against the owner and insurer of the Car.