DENNIS DSOUZA Vs. GANGADHAR K. AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 1st December 2014, passed in MVC No. 1716/2012, by the I Additional District & Sessions Judge, Motor Accident Claims Tribunal -II, D.K., Mangalore, (for short, 'Tribunal'), for enhancement of compensation on the ground that, the compensation of Rs. 80,000/ - with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs. 4,00,000/ -, is inadequate.

(2.) THE appellant claims to be aged about 44 years and was hale and healthy prior to the date of accident. That the occurrence of accident at about 6:00 P.M., on 10 -09 -2012, when the appellant was standing on the side of Bikarnakatta Padil Road, near Hotel Kodandaram in order to cross the road, on account of rash and negligent riding by the rider of Motor Cycle bearing Registration No.KA -19/EB -1552 is not in dispute. Due to the impact, the appellant has sustained grievous injuries and was immediately shifted to Primary Health Centre, Belthangady and after initial treatment, he was shifted to Mangalore Nursing Home and he took treatment as in -patient till 17 -09 -2012.

(3.) I have gone through the grounds urged in the memorandum of appeal and the impugned judgment and award passed by Tribunal and heard the learned counsel appearing for the appellant.