D S SRIKANTH Vs. SIDDAPPA; BAJAJ ALLIANZ

JUDGEMENT

(1.) This appeal is preferred by an injured claimant challenging the Judgment and award dated 30.11.2012 in MVC No.666/2012 on the file of Fast Track Court-I and Addl. MACT., at Mysuru ('Tribunal' for short) challenging the quantum of compensation and absolving the Insurer from the liability.

(2.) Briefly stated the facts of the case are, claimant's wife met with a road traffic accident on 3.4.2012 at about 4.45 p.m. when a goods auto bearing No.KA-09-B-5933 rammed into her two wheeler (TVS Scooty Pep) bearing No.KA-09-EN-7996. She sustained grievous injuries and succumbed to the same on 10.4.2012. She was working as a Teacher in English with J.S.S. Public School and earning Rs.11,236/- per month. With her death, the claimant had lost his companion and suffered severe mental agony.

(3.) With the above averments, claimant filed the instant petition claiming compensation. He got two witnesses examined including himself as PW.1 and got 16 documents marked during trial. On behalf of the respondents, three witnesses were examined and 10 documents were marked. On consideration of the material on record, the Tribunal awarded Rs.13,81,400/- as against his claim of Rs.98,99,000/- Hence, this appeal.