MARUTHI Vs. NATIONAL INSURANCE CO , LTD

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 26/04/2010 passed in MVC No.1138/2008, by the X Additional Judge and Member, Motor Accident Claims Tribunal-16, Bangalore City, ( for short ' Tribunal'), for enhancement of compensation, on the ground that, a sum of Rs. 6,63,560/- awarded by the Tribunal under different heads with interest at 6% p.a., from the date of petition till realization as against the claim of the claimant for a sum of Rs. 25,00,000/-, on account of the injuries sustained by him in the road traffic accident is inadequate.

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

(3.) It is the further case of the appellant that he spent considerable amount towards medical and other incidental expenses. On account of the injuries sustained by the appellant, he has suffered permanent disability and the Doctor has assessed the disability at 27% to the whole body. Taking all these aspects into consideration, appellant has filed a claim petition before the Tribunal, under Section 166 of M.V. Act, claiming compensation against the respondents.