SIDDIQUE Vs. MAXIM LANCY ALBERT PINTO AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by the Motor Accident Claims Tribunal, Mangalore, [the "Tribunal", for short] in MVC No. 709/2009.

(2.) On the claim petition filed by the appellant seeking compensation for the injuries sustained by him in the road traffic accident on 11-4-2009, the Tribunal after appreciating the evidence on record, awarded total compensation of Rs. 1,08,000/- with interet at 6% per annum. being aggrieved, the appellant is before this Court.

(3.) Heard the learned counsel for the parties and perused the material on record.