SOMASHEKAR Vs. NARASAPPA AND ANOTHER

JUDGEMENT

(1.) This is a claimant's appeal challenging the judgment and award passed by MACT, Raichur (for brevity Tribunal); the appellant/claimant being dissatisfied by the quantum of the award amount in his claim petition filed under Section 166 of M.V. Act, filed this appeal.

(2.) The brief facts of the case are :

(3.) The claim was contested by the respondents. The Tribunal after holding enquiry, on over all consideration of the evidential materials, awarded compensation of Rs. 1,00,000/- with interest at 6% per annum.