LAXMAN @ KANNAN S/O. LAXMAN Vs. SRI R. TEN SINGH S/O. B. RAM SINGH AND THE DIVISIONAL MANAGER, NATIONAL INSURANCE COMPANY LTD.

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation against the impugned judgment and award dated 28.10.04 passed in MVC No. 5201/03 on the file of the XVI Addl. Judge, Court Of Small Causes and Member, MACT, Bangalore, (SCCH -14) (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 54,500/ - with interest at 8% p.a., from the date of petition till its realisation as against the claim made by the appellant for a sum of Rs. 7,00,000/ -, on account of the injuries sustained by him in the road traffic accident.

(3.) WE have heard the learned Counsel appearing for appellant and learned Counsel appearing for second respondent -Insurance Company.