SHANKAR NAIK @ SHANKRAPPA Vs. P CHINTAIAH AND OTHERS

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of compensation not being satisfied with the quantum of compensation awarded by MACT, Raichur in MVC 425/2010 dated 25.10.2013.

(2.) We have heard the arguments of Sri.Sharanagowda V. Patil, learned counsel appearing for appellant, Sri.Manvendra Reddy, learned counsel appearing for respondent No.3, Sri.Sanjay M.Joshi, learned counsel appearing for respondent No.4. Notice to respondents 1 and 2 has been dispensed with vide order dated 03.11.2014.

(3.) On account of a road traffic accident that occurred on 22.01.2010 appellant-claimant filed claim petition under section 166 of Motor Vehicles Act seeking compensation of Rs. 42,17,374/- contending interalia that on account of injuries sustained in the said road traffic accident he has become disabled and he is unable to carry on any work or avocation. Before tribunal respondent-insurance company appeared, filed its written statement and contested the matter. Parties have tendered their evidence both oral and documentary and on evaluation of entire evidence Tribunal allowed the claim petition in part and awarded total compensation of Rs. 16,58,000/- under the following heads: