H.LAKSHMINARAYAN Vs. UNITED INDIA INSURANCE CO., LTD

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned judgment and award dated 15/07/2008 passed in MVC No.324/2006, by the XIV Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bangalore City (SCCH -10), ( for short ' Tribunal'), for enhancement of compensation.

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs.3,00,000/ - under different heads with interest at 8% p.a., from the date of petition till the date of deposit as against the claim made by the appellant for a sum of Rs.25,00,000/ -, on account of the injuries sustained by him in the road traffic accident.

(3.) IT is the further case of the appellant that he spent considerable amount towards medical and other expenses and other incidental charges and on account of the injuries sustained by him as referred above, he has suffered permanent disability. The Doctor has assessed the disability at 37% to the left lower limb and at 13% to the whole body as per Ex.P35 -Disability Certificate.. Therefore, appellant has filed a claim petition before the Tribunal through his natural guardian, father, under Section 166 of M.V. Act, claiming compensation against the respondents.