Y.D. HEMANTHA S/O DODDA HANUMA Vs. PUTTASWAMY S/O MEDARI CHIKANINGAIAH AND THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement.

(2.) THE appeal is admitted and with the consent of the learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) BRIEF facts of the case are: That on 7 -9 -05 when the claimant was playing by the side of the road, near Anjaneya Swamy temple at Yeliyur, a motor cycle bearing registration No. KA -11 -K -8414 came in a rash and negligent manner and dashed against him. As a result, he fell down and sustained injuries. Hence, a claim petition was filed before the MACT, Mandya, seeking compensation of Rs. 4,95,000/ -. The Tribunal awarded him a sum of Rs. 37,900/ - with interest at 8% p.a from the date of claim petition till the date of payment.