S. Sujatha, J. - (1.) This appeal is directed against the Judgment and Order passed by the Motor Accident Claims Tribunal, Bangalore, [the 'Tribunal', for short] in MVC No. 8877/2009.
(2.) Briefly stated the facts are: That the appellant filed claim petition before the Tribunal contending that he sustained grievous injuries in the motor vehicle accident which occurred on 28.11.2009 owing to the actionable negligence of the rider of the motor cycle bearing registration No. KA-03-V-10. The Insurer entered appearance and contested the matter. The Tribunal, after analysing the evidence on record, awarded the total compensation of Rs. 1,98,845 with interest at 6% per annum. Being aggrieved, the appellant is before this Court.
(3.) Heard the learned Counsel for the parties and perused the material on record.;