MR. RAMESH ACHARYA S/O GIRIYAPPA ACHARYA Vs. SRI S. MANJUNATH NAYAK S/O LATE JANARDHAN NAYAK AND ANOTHER

JUDGEMENT

(1.) The claimant is in appeal challenging the quantum of compensation awarded by the Motor Accident Claims Tribunal, Puttur, Dakshina Kannada ['Tribunal' for short] in MVC. No. 98/2007.

(2.) The claimant filed petition under section 166 of Motor Vehicles Act, 1988 ['Act' for short] seeking compensation for the injuries sustained by him in a road traffic accident, which occurred on 27.08.2006 contending that he lost the vision of left eye in addition to multiple fractures coupled with restriction in the movement of femur. Negligence was alleged on the driver of the tempo bearing registration No.KA-C-6744 for the cause of accident.

(3.) On service of notice, respondent No.2 - insurance company appeared through its counsel and contested the matter. On appreciation of evidence, the Tribunal awarded total compensation of Rs. 4,32,000/- with interest at 6% per annum from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded, the appellant is in appeal.