G P MARISWAMY Vs. SRI RAGHU V NO. 165, 2ND CROSS 13TH MAIN ROAD, HAL 2ND STAGE INDIRANAGAR, ULLERI BANGALORE-560 018 AND THE UNTIED INDIA INSURANCE CO, LTD. D O 3, NO. 24, CLASSIC BUILDING 1ST FLOOR, RICHMOND ROAD BANGALORE-560 025 REPRESENTED B

JUDGEMENT

(1.) AGGRIEVED by the judgment and award dated 27.02.2006 passed by the in Addl. Judge and Motor Accident Claims Tribunal, Bangalore in MVC No. 4531/2006, the claimant has filed the present appeal seeking enhancement.

(2.) THE case of the claimant is that on 01.06.2006, at about 2.00 p.m. near Sri. Ram Hotel, Mission Road, a Tata Indica Car bearing No. KA -03 -934 being driven by to driver in a rash and negligent manner dashed against him when he was crossing the road with his colleague. He took treatment in the hospital and has incurred expenses towards the same. The claimant was working as a cloth operator in Gokuldas Export Ltd. and earning Rs. 15,000/ -per month. A claim petition was filed by the claimant seeking compensation end by the impugned judgment and sward, a sum of Rs. 1,23,000/ - along with interest at the rate of 6% was awarded. Being dissatisfied with the amount of compensation awarded by the Tribunal, the present appeal is Tiled seeking enhancement.

(3.) FOR the aforesaid reasons and in view of the evidence on record, the award is enhanced by a sum of Rs. 20,000/ -The same shall carry interest at the rate of 6% p.a. The award to satisfied within a period of eight weeks from the date of receipt of a copy of this order.