LAWS(KAR)-2010-4-309

SURESH M.R. S/O RAMALINGAIAH Vs. THE CLAIMS MANAGER, MARUTHI INSURANCE TIE UP WITH NATIONAL INSURANCE COMPANY LIT. AND SRI B.N. GANGARAJU S/O NARASAPPA

Decided On April 08, 2010
Suresh M.R. S/O Ramalingaiah Appellant
V/S
Claims Manager, Maruthi Insurance Tie Up With National Insurance Company Lit. And Sri B.N. Gangaraju S/O Narasappa Respondents

JUDGEMENT

(1.) HEARD . Admitted and with the consent of the learned Counsel appearing for the parties, this appeal is taken up for final disposal.

(2.) THE claimant having sustained bodily injury in a motor road accident occurred on 22.01.2008 due to rash and negligent driving of Maruti omni vehicle filed a claim petition before the MACT, Bangalore seeking compensation of Rs. 4,00,000/ -. The Tribunal awarded him a compensation of Rs. 1,90,657/ - with interest at 8% p.a. Aggrieved by the quantum of compensation awarded by the Tribunal, he has filed this appeal seeking enhancement of compensation.

(3.) THE learned Counsel appearing for the claimant submits that considering the nature of injuries sustained by the claimant and duration of treatment undergone by him, the compensation awarded by the Tribunal is on the lower side and therefore he prays for allowing the appeal by enhancing the compensation.