MASTER MANIKANTA S/O HANUMANTA C.K. REPRESENTED BY HIS FATHER C.K. HANUMANTHA Vs. THE REGIONAL MANAGER, THE NEW INDIA ASSURANCE CO. LTD. AND SRI C. GOPAL S/O CHINNARAMAIAH

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation.

(2.) THE appeal is admitted and with the consent of the learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) BRIEF facts of the case are: That on 7 -4 -08 the claimant sustained injuries in a motor road accident due to the rash and negligent driving of Tata Indica car bearing registration No. KA -05 -B -7623. As the claimant was minor, the claim petition was filed through his father and natural guardian before the MACT, Bangalore, seeking compensation of Rs. 5,00,000/ -. The Tribunal awarded him a sum of Rs. 2,20,000/ - with interest at 6% p.a. from the date of claim petition till the date of payment.