NARAYANASWAMY H. S/O HANUMANTHARAYAPPA Vs. H.S. RAVI S/O SADAPPA, SMT. RATHNAMMA W/O HANUMANTHAPPA AND THE ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation against the impugned common judgment and award dated 31.8.2004 passed in MVC No. 293/2000 on the file of the I Addl. Civil Judge (Sr. Dn.) & MACT, Bangalore rural Dist. Bangalore (hereinafter referred to as Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 75,000/ - with interest at 6% p.a., from the date of petition till its deposit as against the claim made by the appellant for a sum of Rs. 5,00,000/ -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 and the learned Counsel for the insurer.