UDAY KUMAR P S/O BASAVARAJ S PASARAD Vs. T RAMA REDDY, S/O THIMMARAYA REDDY; BRANCH MANAGER, NEW INDIA ASSURANCE COMPANY LTD

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 28/11/2007 passed in MVC No. 1644/2006 by the Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-9), ( for short ' Tribunal'), for enhancement of compensation.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 4,87,000/- under different heads with interest at 6% p.a., (excluding interest on the compensation awarded towards future medical expenses) from the date of petition till the date of deposit as against the claim made by the appellant for a sum of Rs. 50,00,000/-, on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: