H R SUBRAMANYAM Vs. C KRISHNAPPA

JUDGEMENT

(1.) THE claimant is in appeal questioning the judgment and award passed in MVC No. 3153 of 2006, dated 18-1-2007 on the file of the Motor Accident Claims Tribunal, Bangalore, and is seeking enhancement of compensation in this appeal.

(2.) THE facts in nutshell are as follows.- THE accident in question and the injuries suffered as also issuance of policy to the offending vehicle is not in dispute. On consideration of the pleadings and evidence on record, Tribunal allowed the claim petition in part and awarded a sum of Rs. 89,708.00 under the following heads.- <IMG>JUDGEMENT_859_AIRKARR4_2010Image1.jpg</IMG> It is this judgment and award which is questioned in this appeal.

(3.) PER contra Sri Shankar Reddy, would contend that compensation awarded by Tribunal is in fact excessive and submits that same does not call for any interference.