SOMASHEKAR S/O BHADRAIAH Vs. MANJUNATHA ALIAS MANJU S/O PUTTALINGEGOWDA; UNITED INDIA INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 20/09/2010 passed in MVC No.939/2009 (MVC NO.277/2008), by the III Additional District Judge and Motor Accident Claims Tribunal, Mysore, (for short ' Tribunal'), for enhancement of compensation.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 81,000/- under different heads with interest at 6% p.a., from the date of petition till its deposit as against the claim made by the appellant for a sum of Rs. 28,00,000/-, on account of the injuries sustained by him in the road traffic accident.

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