RAVI KUMAR, S/O KAMAL RAJ Vs. PRATKIBA DAI AND RELIANCE GENERAL INSURANCE CO. LTD. REP. BY ITS BRANCH MANAGER

JUDGEMENT

(1.) THOUGH this matter is listed for admission, with the consent of the learned Counsel for the respective parties, it is taken up for final disposal.

(2.) THIS appeal by the claimant is directed against the impugned judgment and award dated 01.06.2009 passed in M.V.C. No. 5747/2008 by the XVI Addl. Judge. Court of Small Causes. Member, MACT, Metropolitan Area, Bangalore seeking for enhancement of compensation in respect of the injuries sustained by the claimant in the motor accident.

(3.) LEARNED Counsel appearing for the Appellant -claimant submitted that the Tribunal has erred in not awarding just and reasonable compensation to the Appellant/claimant towards loss of income during laid -up period and loss of future income having regard to his income, avocation and date of accident. Hence, a case for enhancement is made out.