K L KARAN PATEL, S/O. K M LINGARAJU Vs. NANJUNDASWAMY, MAJOR, S/O. SHIVARUDRAPPA, R/A. HIG 44, HUDCO, KUVEMPUNAGAR, MYSORE, SRI S MAHADEVAPRASAD, S/O. LATE SHIVARUDRAPPA, R/A. M-44, 807, II STAGE, HUDCO, KUVEMUNAGAR, MYSORE-570 023, UNITED INSUR

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 18th February 2006 passed in M.V.C. No. 61/2003 on the file of the I Additional Civil Judge (Sr.Dvn.) and M.A.C.T., Mysore.

(2.) THE Tribunal after appreciation of the oral and documentary evidence has awarded a sum of Rs. 1,54,500/ - (wrongly shown as Rs. 1,55,200/ -) with interest at 6% p.a. from the date of petition till the date of realisation on account of the injuries sustained by the appellant in the road traffic accident The appellant contending that the quantum of compensation awarded by the tribunal is insufficient and requires enhancement, has filed the present appeal.

(3.) THE said matter had come up before the Tribunal for consideration. The Tribunal after appreciation of the oral and documentary evidence available on record has allowed the same in part and awarded a sum of Rs. 1,54,200/ - with interest at 6% p.a. from the data of petition till the date of realisation. The appellant not being satisfied with the quantum of compensation awarded by the Tribunal hue presented this appeal seeking enhancement of compensation.