C DEVARAJU CHANNAPPA Vs. NARASIMHA RAJU AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 8.9.2010 passed by the Motor Accident Claims Tribunal, (for short the "Tribunal") Bangalore, in MVC No.3418/2009.

(2.) The facts in brief are that, the claimant approached the Tribunal seeking compensation for the injuries sustained by him in the road traffic accident, which occurred on 7.4.2009 while he was riding his motorcycle bearing registration No.KA.04.EQ.8916, owing to the actionable negligence of the driver of the Auto bearing No.KA.52.3686 owned by respondent No.1 herein and insured with respondent No.2 herein.

(3.) On service of summons, the Insurer entered appearance and contested the claim. On evaluation of the evidence on record, the Tribunal awarded total compensation of Rs.3,11,400/- with interest at the rate of 6% per annum from the date of petition till the date of realization. Aggrieved by the same, the appellant / claimant is in this appeal as the compensation awarded by the Tribunal being inadequate.