- (1.) Leave granted.
(2.) The appellant has preferred these appeals against final judgment and order dated 6.9.2012 whereby the High Court of Karnataka has dismissed appeal preferred by the appellant bearing M.F.A. No. 2386 of 2007 (MV) preferred for enhancement of compensation allowed in his favour by the judgment and award dated 11.12.2006 in M.V.C. No. 1322 of 2005 by the Additional Civil Judge (Senior Division) and Additional Member of Motor Accidents Claims Tribunal (M.A.C.T.), Hassan, and partly allowed the appeal preferred by the respondent insurance company bearing M.F.A. No. 6612 of 2007.
(3.) Appellant is an advocate by profession. On 17.4.2005 while he was riding his motorbike and his wife was a pillion rider with him, he met with an accident involving motorbike of respondent No. 2. As a result, the appellant sustained grievous injuries over his hands, legs and spinal cord. He preferred claim petition on 5.12.2005 under section 166 of the Motor Vehicles Act before the Tribunal claiming compensation of Rs. 15,00,000 (rupees fifteen lakh) with interest at the rate of 18 per cent per annum from respondent by way of just compensation for injuries, losses, medical expenses, loss of income due to disability, etc. By judgment and award dated 11.12.2006 the Tribunal considered the relevant facts as well as evidence and awarded total compensation of Rs. 8,87,300 (rupees eight lakh, eighty-seven thousand three hundred), this included an amount of Rs. 6,17,500 (rupees six lakh, seventeen thousand and five hundred) under the head 'loss of income due to disability'. The Tribunal also allowed interest at the rate of 6 per cent per annum from the date of petition till payment.;