SALEEM C T Vs. MANJUNATH B N

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 04.09.2012 passed in MVC No.9179/2008 by the Motor Accident Claims Tribunal, XVII Addl. Judge, Court of Small Causes, Mayohall Unit (SCCH-21), Bangalore (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The Tribunal by impugned judgment and award has awarded a total compensation in a sum of Rs.9,92,100/- with interest @ 6% p.a. from the date of petition till its deposit on account of the injuries sustained by the appellant in a road traffic accident and has directed the 1st and 2nd respondent to deposit the same. Questioning the quantum of compensation awarded, claimant is before this court seeking enhancement.

(3.) The parties shall be referred as per their status in the Tribunal for the sake of convenience.