SRINIVASA MURTHY S/O CHIKKA PILLAPPA Vs. M/S. THE UNITED INDIA INSURRANCE CO. LTD. BY ITS REGIONAL MANAGER, SHANKARANARAYANA BUILDING, 1ST FLOOR, M.G. ROAD, BANGALORE - 560001 AND SRI. C. CHINNAPPA S/O BHOOKAPPA, KALEEM COMPOUND, GULZAR MOHALLA,

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment end award dated 16th November 2006 passed in MVC No. 2233/2003 on the file of the VII Addl. Judge, Court of small Causes, Motor Accident Claims Tribunal -3, Bangalore (SCCH -3). The Tribunal by its impugned judgment and award has awarded a sum of Rs. 1,74,200/ - under different heads with interest at 6% p.a. from the date of petition till the date of realisation on account of the injuries sustained in the road traffic accident Therefore, the appellant felt (sic) to present this appeal on the ground that the quantum of compensation awarded by the Tribunal is inadequate and requires to be enhanced.

(2.) THE brief facts of the case are as follows:

(3.) NET being satisfied with the quantum of compensation awarded by the Tribunal, the appellant has presented the instant appeal claiming enhancement of compensation on the ground that the compensation awarded by the Claims Tribunal is inadequate and the same requires enhancement.