MARWIN D CRUZ Vs. MR. JOHN DSOUZA

JUDGEMENT

(1.) AGGRIEVED by the judgment and award in M.V.C. No. 292/2008 dated 27.15.2008 passed by the Prl. Civil Judge (Sr. Dn.) and Addl, Motor Accident Claims Tribunal, Udupi, the claimant has filed present appeal seeking enhancement

(2.) THE case of the claimant is that on 27.12.2007 at about 5.30 p.m., when he was going on his two wherever, a Car dashed him. He suffered injuries and was shifted to the Hospital where he took treatment. Thereafter, the claim petition was filed wherein the Tribunal awarded a sum of Rs. 80,800/ - along with interest at the rate of 8% p.s. Being dissatisfied with the same, the claimant has filed this appeal seeking enhancement