GEETHA VANI. V. D/O VENKATAPPA V. Vs. POOCHERI SAJEEVAN S/O KANNAN AND THE BRANCH MANAGER ORIENTAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) THIS is claimant's appeal for enhancement of compensation against the impugned judgment and award dated 5.11.04 passed in MVC No. 62/2003 on the file of the Civil Judge (Sr.Dn.) and Addl. MACT, Challakere, (hereinafter referred to as Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 6,74,302/ - with interest at 8% p.a. from the date of petition till its realization 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 for considerable length of time.