K A GIRISH S/O K S ANANTHAPADMANABHAIAH Vs. CARGO AND CONTAINER CARRIERS; NATIONAL INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal by the claimant for enhancement of compensation is directed against the impugned judgment and award dated 19/09/2005 passed in MVC No. 5208/2001 by the Chief Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal, Metropolitan Area, Bangalore, (SCCH-1), (hereinafter referred to as ' Tribunal' for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 23,65,068.00 with interest at 6% p.a., on Rs. 7,85,400.00 from the date of petition till realization (excluding the interest on Rs. 15,79,668.00 awarded towards future earning capacity, future medical expenses, future attendant charges and transportation charges), as against the claim made by the appellant for a sum of Rs. 64,97,857.00, on account of the injuries sustained by him in the road traffic accident.

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