BAGAPPA ADIVEPPA METRI Vs. VIJAYKUMAR AND ORS.

JUDGEMENT

(1.) THIS is the appeal preferred by the appellant - petitioner being aggrieved by the judgment and award passed by the Tribunal regarding the quantum of compensation and also challenging the legality and correctness of the same on the grounds as mentioned in the appeal memorandum.

(2.) BRIEF facts of the petitioner's case before the Tribunal are that the petitioner filed the claim petition claiming total compensation of Rs. 7,00,000/ - with interest. It was mentioned that on 20.03.2010 at about 11 a.m. when the petitioner along with others was travelling in an auto -rickshaw bearing No. KA -28/A -5584 from Koralli to Almel, the driver of the said auto was driving the same in slow and cautious manner and on extreme left side of the road. At that time, one tipper bearing No. GA -02/T -5063 came from Almel side in a very high speed and rash and negligent manner and dashed to the petitioner's auto and caused the accident. As a result, the petitioner sustained injuries.

(3.) CONSIDERING the rival contentions of the parties, ultimately, the Tribunal has awarded a total compensation of Rs. 5,35,233/ - with interest at 6% p.a. from the date of the petition till realization.