NATIONAL INSURANCE CO., LTD., BELGAUM DO, THROUGH ITS REGIONAL OFFICE, NO. 144, SUBHARAM COMPLEX. M.G. ROAD, BANGALORE-560001. REP. BY ITS ASST. ADMINISTRATIVE OFFICER SMT. D. KARTHIKA Vs. MR. RAMESH JAGANNATH HORATTI

JUDGEMENT

(1.) THIS appeal is directed against the common judgment and award dated 15.03.2005 in so far as it relates to MVC No. 1146/2004, dated 15/03/2005 passed by Member Additional M.A.C.T. Hukkeri.

(2.) THE grievance of the appellant in this appeal is that, the compensation awarded by the Tribunal is on higher side. It can be gathered from the impugned award, that the Tribunal awarded total compensation of Rs. 15,24,000/ - under the following heads: <FRM>JUDGEMENT_1586_TLKAR0_2011.html</FRM> In a motor accident occurred on 09.02.2004 the respondent -claimant sustained injuries on account of rash and negligent driving of jeep bearing registration No: MH -10/8377. The respondent sustained injuries as per Ex. P. 19 as under:

(3.) THE medical evidence on record discloses that the petitioner suffered 50 % psychical disability and 100 % functional disability. P.W. 3 the doctor deposed as under: