KAREPPA Vs. SATYAPPA

JUDGEMENT

(1.) Though this matter is listed for admission, with the consent of learned counsel for the appellant and learned counsel for respondent No.2, it is taken up for final disposal.

(2.) This appeal is by the injured-claimant being dissatisfied with the quantum of award passed by the III Addl. Senior Civil Judge & Addl. MACT, Belgaum, (for short, "the Tribunal") on his application filed under Section 166 of MV Act in respect of the injuries suffered by him in a vehicular accident.

(3.) The undisputed facts are, the appellant/claimant filed a claim petition contending that, on 3.7.2008 at about 5.30 p.m., he was hit by a Tractor bearing No.KA-28-TA-2567, due to rash and negligent driving of the vehicle by its driver. As a result, he had sustained injuries. He was hale and healthy prior to the accident and aged about 25 years at the time of accident, and was earning a sum of Rs.4,000/- per month by doing agricultural work.