VENKATABOVIM Vs. HEMANTH

JUDGEMENT

(1.) THIS appeal by the claimant is directed against the judgment and award dated 21st November 2012, passed in MVC No.261/2011, by the Additional Senior Civil Judge, Member, Additional Motor Accident Claims Tribunal, Hassan, (for short, 'Tribunal'), for enhancement of compensation on the ground that, the compensation of Rs.2,13,600/ with interest @ 6% p.a. awarded in favour of the claimant as against his claim for Rs.5,00,000/ , is inadequate.

(2.) THE appellant claims to be aged about 50 years and hale and healthy prior to the date of accident. That the occurrence of accident at about 8:20 P.M., on

(3.) ON account of the injuries sustained in the accident, the appellant filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs.5,00,000/ against the respondents. The said claim petition had come up for consideration before the Tribunal on 21st November, 2012. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the claim petition in part, awarding a sum of Rs.2,13,600/ , with interest at 6% per annum from the date of petition till the date of realization. Being dissatisfied with the quantum of compensation awarded by the Tribunal, the appellant has filed the appeal before this Court, seeking enhancement of compensation.