MAHADEVA SHETTY Vs. H R BHOJA

JUDGEMENT

(1.) Though this appeal is listed for admission, the same is taken up for final disposal with the consent of the learned counsel appearing on both sides.

(2.) This is a claimant's appeal seeking enhancement of compensation awarded by the Tribunal in M.V.C.No.706 of 2010 on the file of the Court of 2nd Additional District and Sessions Judge and Additional M.A.C.T., Hassan wherein a compensation of Rs.1,43,468/- has been awarded with 6% interest p.a. to the appellant/claimant for the injuries sustained by him in a road traffic accident.

(3.) I have heard the learned counsel appearing for the appellant as well as the learned counsel appearing for the Respondent No.2/Insurance Company.