ANNAPPA NAIKA, S/O. GANGANAIAKA Vs. RANGANATH, S/O. THIMMAPPA, HARANHALLI, ARSIKERE TALUK, DRIVER OF JEEP KA-13-7011, SMT. ANUSUYA W/O. LOKESH, JENUKAL DAIRY, HASSAN ROAD, ARASIKERE, OWNER OF JEEP KA. 13-7011, MAHINDRA PICK UP VAN AND BRANCH MAN

JUDGEMENT

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

(2.) THIS appeal by the claimant is directed against the judgment and award dated 17th March 2008, passed in M.V.C.No.27/2006 by the Civil Judge(Sr.Dn) and Additional Motor Accident Claims Tribunal, Arsikere, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 35,000/ - with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs. 90,000/ -, is inadequate.

(3.) IT is his further case that, on account of the accident his parents have spent reasonable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, they have to be compensated reasonably.