S R NAGARAJU Vs. SUDHAKAR AGENCIES

JUDGEMENT

(1.) THOUGH this appeal is posted for admission, with the consent of the learned counsel for the parties, it is taken up for final disposal.

(2.) THIS appeal by the claimant is directed against the judgment and award dated 20th August, 2008, passed in M.V.C. No. 135/1999, by the Fast Track Court-I and Motor Accident Claims Tribunal, Tumkur, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 2,79,084/- with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs. 8,00,000/-, is inadequate.

(3.) THE learned counsel for appellant contends that the Tribunal is not justified in not awarding any compensation towards loss of amenities, discomfort and unhappiness and the compensation awarded towards conveyance, nourishing food and attendant charges is on the lower side. THErefore, reasonable compensation may be awarded under the said heads and the impugned judgment and award may be modified accordingly.