PUTTASWAMY Vs. H S SOMASHEKARA

JUDGEMENT

(1.) NOTICE to respondent No.1 is dispensed with. Though notice is served on respondent No.2, none represent.

(2.) THIS appeal is by the claimant against the judgment and award dated 16-4-2010 passed by the Addl.Motor Accident Claims Tribunal, Hassan, in MVC No.194/2008.

(3.) THE appeal is partly allowed. THE impugned judgment and award of the Tribunal is modified enhancing compensation by Rs.70,000/- with interest at 6% pa. from the date of petition till deposit only on Rs.60,000/- and there will be no interest on future medical expenses.