SURESH GOWDA Vs. RAGHU DURGAPPA VALMEEKI

JUDGEMENT

(1.) This appeal is filed by the claimant challenging the judgment and award dated 19.09.2016, passed by the Principal Senior Civil Judge and M.A.C.T., (hereinafter referred to as 'the Tribunal' for short) at Belthangady in MVC No.1274/2015, whereby the Tribunal has granted compensation of Rs.3,12,273/- with interest @ 6% p.a.

(2.) Brief facts of the case:

(3.) Learned counsel for the appellant submitted that due to the accident, claimant had sustained injury and he took treatment as inpatient for a period of 16 days and he also underwent one surgery. Claimant got examined Dr. Mahabalesha Shetty and in his evidence, he has specifically deposed that there is 16% disability to the right lower limb and 18% disability to left the lower limb. The Tribunal has not granted any compensation in the category of loss of future income. Hence, he sought for enhancement of compensation.