B G KIRAN Vs. REGIONAL MANAGER

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 1.3.2012 passed by the Motor Accident Claims Tribunal, (for short the "Tribunal") Bangalore, in MVC No. 7159/2010.

(2.) The facts in brief are that, the claimant/ appellant approached the Tribunal seeking compensation for the injuries sustained by him in the road traffic accident, which occurred on 20.8.2010 while he was riding a motor-cycle bearing registration No.KA-51-Q-3875, owing to the actionable negligence of the driver of the motor-cycle bearing registration No.UP-16-S-8480, duly insured with the insurer/respondent No.1 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.1,50,000/- 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 before this Court seeking for enhancement of compensation.