M. VARADA RAJU S/O LATE MUNISWAMY RAJU Vs. THE ORIENTAL INSURANCE CO. LTD. BY ITS MANAGER AND K. ANJANAPPA SINCE DEAD BY HIS LR. RATHNAMMA W/O K. ANJANAPPA

JUDGEMENT

(1.) THIS appeal is directed against the impugned common judgment and award dated 30.8.2004 passed in M.V.C. No. 2216/96 on the file of the Member, Motor Accident Claims Tribunal -IV, Bangalore (SCCH -4), ('Tribunal' for brevity), on the ground that, the compensation of Rs. 1,45,000/ - awarded by the Tribunal with interest at 8% per annum, is inadequate and requires enhancement.

(2.) THE brief facts of the case are that, The Appellant was a businessman aged about 60 years. On account of injuries sustained by the Appellant/claimant in Road Traffic Accident that occurred on 22.4.1996 at about 3.00 p.m. near Vadagur Gate on NH.4, he filed the claim petition under Section 166 of the Motor Vehicles Act, claiming compensation of Rs. 8,00,000/ - against the Respondents complaining that he has undergone treatment for more than 5 days as inpatient, the Doctor has assessed the permanent disability at 10% to the whole body and that he has spent certain amount towards medical expenses, conveyance, nourishing food and attendant, charges on account of the injuries sustained by him in the road traffic accident.

(3.) WE have heard the learned Counsel for the Appellant and the learned Counsel for the insurer.