NIKHIL Vs. A.S. VINAY AND ORS.

JUDGEMENT

(1.) The appellant who sustained personal injuries in a road traffic accident filed a claim petition before the Motor Accident Claims Tribunal, Mysore under Section 166 of the Motor Vehicles Act, 1988 seeking compensation from the driver-cum-owner and the insurer of the vehicle involved in the accident. The Tribunal, by the impugned judgment and award dated 4-4-2014, has awarded Rs. 70,604/- with interest at 6% per annum. The claimant aggrieved by the sum awarded by the Tribunal, has preferred this appeal seeking enhancement.

(2.) As there is no dispute regarding certain injuries sustained by the claimant in the road traffic accident occurred on 23-10-2012 due to the rash and negligent driving of the car bearing Registration No. KA 21 M 4724 by its driver and liability of the insurer of the said vehicle, the only point that remains for consideration in this appeal is:

(3.) Having heard the learned Counsel for the parties and after perusing the judgment and award passed by the Tribunal, we are of the view that the compensation awarded by the Tribunal is not just and reasonable, it is on the lower side and therefore, it is required to be enhanced.