SRINIVASA @ SRINIVASA SHETTY N., S/O. NARAYANASHETTY Vs. SATISH KUMAR, S/O. SUBBASH AND THE MANAGER, ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the impugned judgment and award dated 2nd January 2007. passed in M.V.C. No. 1693/2005 by the XVIII Additional Judge, Court of Small Causes, Member, Motor Accident Claims Tribunal -IV, Metropolitan Area, Bangalore, (SCCH -4), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 52,000/ - awarded in favour of the claimant as against his claim for Rs. 05.00 Lakhs, is inadequate.

(2.) THE occurrence of accident at about 6:15 A.M. on 21/02/2005 and the resultant injuries sustained are not in dispute. It is also not in dispute that the Appellant was aged about 43 years as on the date of accident, and hale and healthy prior to it.

(3.) I have heard learned Counsel for Appellant and learned Counsel for second Respondent -Insurer, for quite some time.