MALLAPPA Vs. MANAGING DIRECTOR, NWKRTC

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for the parties, the same is takenup for final disposal.

(2.) This appeal is filed against the judgment and award dated 20.8.2015 passed in MVC No.1699/2012 by the V Additional District and Sessions Judge and Member, Motor Accident Claims Tribunal-V, Belagavi.

(3.) Claimant having sustained accidental injuries filed a claim petition under Section 166 of Motor Vehicles Act to award just and proper compensation. The Tribunal by assessing the functional disability of the claimant at 100% and monthly income at Rs.5,000/- awarded a total compensation of Rs.10,62,760/- with interest at 8% p.a. from the date of petition till realization. Taking exception to the same, claimant has filed this appeal seeking for enhancement of compensation.