M K SATEESHA Vs. ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal is directed against the judgment and award, dated 29-3-2005, passed by the Motor accident Claims Tribunal, Bangalore, in MVC No. 5159 of 2001.

(2.) By the impugned judgment and award, the Tribunal has granted compensation of Rs. 51,750/- with interest of 6% p.a. from the date of petition till the date of payment.

(3.) Aggrieved by that, the appellant has filed this appeal, seeking enhancement.