NABEEL Vs. MOHAMMED HUSSAIN AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 20.06.2014 passed in MVC No. 777/2012 on the file of the Senior Civil Judge and Member, Addl. MACT, Kundapura (hereinafter referred to as 'Tribunal' for short) for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 2,98,760/ - with interest at 6%p.a., from the date of petition till its realization, on account of the injuries sustained by the appellant in the road traffic accident. He has presented this appeal on the ground that the quantum of compensation and rate of interest awarded by the Tribunal is inadequate and it requires enhancement.

(3.) The brief facts of the case on hand are: