RANGADHAMAIAH S/O LATE CHIKKARANGAPPA Vs. NARAYANA REDDY S/O MUNI REDDY AND THE MANAGER THE NATIONAL INSURANCE COMPANY INSURANCE

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 common impugned judgment and award dated 29.05.2009 passed in M.V.C. No. 28/2008 by the Addl. Civil Judge, (Senior Division) and MACT, Madhugiri, 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 suitable compensation to the Appellant/claimant despite his evidence and the medical evidence on record and therefore, a case for enhancement is made out.