ANANDA RANGAPPA Vs. SUBRAMANYA SHIVANNA AND ANOTHER

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 14.6.2010 passed by the Motor Accident Claims Tribunal, Sagar, (for short the "Tribunal") in MVC No.174/2007.

(2.) Briefly stated the facts are, that the claimant/appellant approached the Tribunal seeking compensation for the injuries sustained by him in the road traffic accident, which occurred on 2.5.2007 while he was travelling as a pillion rider on a motorcycle bearing registration No.KA/15/J/9523, owing to the actionable negligence of the driver of the luggage Auto bearing registration No.KA 14/1663 duly insured with respondent No.2 herein.

(3.) On issuance of summons, the Insurer entered appearance and contested the claim. The Tribunal, after appreciating the evidence on record, awarded total compensation of Rs.1,35,850/- with interest at the rate of 6% per annum on an amount of Rs.1,27,850/- from the date of petition till realization. Being aggrieved by the said compensation awarded by the Tribunal, the appellant is before this Court seeking enhancement of compensation.