H.C. KIRAN Vs. BABURAYA NAYAKA AND OTHERS

JUDGEMENT

(1.) This appeal is directed against the Judgment and Order passed by the Motor Accident Claims Tribunal, Shivamogga [the ' Tribunal- , for short] in MVC No. 1186/2009.

(2.) The claimant preferred petition before the Tribunal seeking compensation for the injuries sustained by him in the road traffic accident which occurred on 25.06.2004, alleging actionable negligence on the driver of the lorry bearing registration No. KA.19/6495. On issuing process, the Insurance company appeared and refuted the claim. The Tribunal extensively considering the evidence on record, awarded compensation of Rs. 1,42,000/- with interest at the rate of 6% from the date of petition till the date of deposit. Aggrieved by the same, the claimant is in appeal seeking enhancement of compensation.

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