R DINESH, S/O LATE G RAMAMURTHY Vs. C RAJESH, S/O CHINNAPPAYAN; BRANCH MANAGER, ORIENTAL INSURANCE CO LTD

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of compensation against the impugned judgment and award dated 30/07/2007 passed in MVC No. 6441/2004 by the Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-9), ( for short ' Tribunal'), on the ground that the quantum of compensation awarded by the Tribunal is inadequate and it requires to be enhanced.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 2,20,000/- under different heads with interest at 6% p.a., (excluding the 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. 25,00,000/-, on account of the injuries sustained by him in the road traffic accident.

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