RAMACHANDRASA Vs. SHANKAR

JUDGEMENT

(1.) Claiming that the appellant had met with a motor vehicle accident on 10/2/2009 near Surabhi Hotel at Mala- Maruti Anjaneya Nagar Circle a claim petition was filed in MVC No.1626/2009 before the Presiding Officer, Fast Track Court-IV and MACT, Belgaum (for short "the Tribunal") which came to be allowed in part by award dtd. 9/6/2010 granting compensation of Rs.1,99,000.00 with interest thereon at 6% per annum from the date of petition till the date of payment and the Insurance Company was held liable to pay the said compensation.

(2.) The Insurance Company having not preferred any appeal against the said judgment and award, most of the essential facts are not in dispute. The claimant-appellant is now seeking enhancement of the compensation awarded under the impugned judgment and award.

(3.) After having heard the learned counsel on both sides, only substantial point remaining for consideration is the sufficiency of the compensation quantified at Rs.70,000.00 under the head of loss of Earned Leave for a period of 7 months 6 days availed by the appellant-claimant on account of injury suffered by him in the accident.