MR. SHREENIDHI GUJARAN Vs. MR. ASHOKA NAIK

JUDGEMENT

(1.) This appeal is filed by the appellant -claimant seeking enhancement of compensation awarded in judgment and award dtd. 15/3/2025 passed in MVC No.181/2023 by the Additional Senior Civil Judge and MACT., Udupi.

(2.) Even though the appeal is listed today for admission, it is taken up for disposal with the consent of learned counsel for appellant and learned counsel for respondent No.2 -insurer.

(3.) The appellant made a claim petition praying to award compensation for the injuries sustained by him in a road traffic accident occurred on 21/2/2022 contending that the accident occurred due to rash and negligent driving of the driver of tipper lorry bearing registration No.KA-19/AB-1142. The Tribunal after recording the evidence of the parties, appreciating the evidence assessed the compensation and awarded compensation under various heads as under: <IMG>JUDGEMENT_6_LAWS(KAR)8_2026_1.jpg</IMG>