K. KUMAR S/O. SRI. KEMPE GOWDA Vs. SRI L. BALARAJU, SRI L. ASHOK KUMAR, SRI L. KRISHNA MURTHY, ALL ARE SONS OF LINGE GOWDA AND THE BRANCH MANAGER, THE ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation against the impugned common judgment and award dated 13.12.2004 passed in MVC No. 4434/01 on the file of the IX Addl. Judge, Member, MACT -7, Court of Small Causes, Bangalore. SCCH No. 7 (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgement and award, the Tribunal has awarded a sum of Rs. 1,25,000/ - with interest at 6% p.a., from the date of petition till its payment as against the claim made by the appellant for a sum of Rs. 20,00,000/ - on account of the injuries sustained by him in the road traffic accident, Being aggrieved by the said judgment and award, the appellant has presented this appeal, seeking enhancement, on the ground that, the amount awarded by the Tribunal is inadequate.

(3.) WE have heard the learned Counsel for the appellant for the considerable length of time.