M.K. GURUMURTHY, S/O. LATE K. KRISHNAPPA Vs. BRANCH MANAGER, NATIONAL INSURANCE CO. LTD., BRANCH OFFICE, V.V. ROAD, MANDYA CITY, MANDYA DISTRICT

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 4th June 2009, passed in M.V.C.No.61/2007, by the Civil Judge (Sr.Dn) and Motor Accident Claims Tribunal, Malavalli, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 1,72,000/ - with interest @ 7% p.a. awarded in favour of the claimant as against his claim for Rs. 5.50.000/ -, is inadequate.

(3.) IT is his further case that, on account of the accident, he has suffered lot of pain and agony and for the treatment of the said injuries, he has spent reasonable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated reasonably.