KAUSHIK ROY Vs. AZEEZ

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 28/06/2010 passed in MVC No.518/2008, by the Additional Civil Judge(Sr.Dn) and C.J.M., Tumkur, (for short ' Tribunal'), for enhancement of compensation.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 5,24,137/- under different heads with interest at 6% p.a., from the date of petition till realization as against the claim made for a sum of Rs. 40,00,000/-, on account of the injuries sustained by him in the road traffic accident, fastening liability on respondent Nos. 4 and 5

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