G. SHESHAGIRI RAO, S/O. PRABHAKAR RAO Vs. IFFCO TOKIC GENERAL INSURANCE CO. LTD. AND MR. BOREGOWDA, S/O. NARASIMHE GOWDA

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 18th July 2007. passed in M.V.C. No. 4424/2006, by the I Additional Judge, Court of Small Causes, Member, Motor Accident Claims Tribunal, Metropolitan Area, Bangalore, (SCCH -11), (for short, Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 45,000/ - awarded in favour of the claimant as against his claim for Rs. 2.00 Lakhs, is inadequate.

(2.) THE occurrence of accident at about 10:30 P.M. on 26/05/2006 and the resultant injuries sustained are not in dispute. It is also not in dispute that the Appellant was aged about 38 years as on the date of accident and hale and healthy prior to it.

(3.) I have heard learned Counsel for Appellant and learned Counsel for first Respondent -Insurer, for quite some time.