THIMMEGOWDA Vs. DIVISIONAL CONTROLLER/MANAGER

JUDGEMENT

(1.) THOUGH this matter is posted for admission, with the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) THIS appeal by the Claimant is directed against the impugned judgment and award dated 25th August 2009 passed in MVC No.172/2008 on the file of the Civil Judge(Sr.Dn) and Motor Accident Claims Tribunal, Maddur, (for short, 'Tribunal'), for enhancement of compensation on the ground that, the compensation of Rs.30,000/- awarded in favour of the claimant as against his claim for Rs.1,75,000/-, is inadequate and needs to be enhanced.

(3.) THE learned counsel for appellant contends that the Tribunal grossly erred in not awarding reasonable compensation towards all the heads and hence, the compensation awarded is liable to be enhanced, by modifying the impugned judgment and award.