SRI. VICTOR MANOHARAN Vs. SRI. CHANDRASHEKARAN AND M/S. ORIENTAL INSURANCE CO. LTD., REP. BY ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) THIS is a claimants appeal against the impugned judgment and award dated 11/10/2005 passed in MVC No. 2183/2000, by the II Additional Judge and Member, Motor Accident Claims Tribunal, Bangalore, (for short 'Tribunal'), for enhancement of compensation. By its judgment and award, the Tribunal has awarded a sum of Rs. 57,910/ - under different heads with interest at 6% p.a., from the date of petition till its payment as against the claim made by the appellant for a sum of Rs. 6,00,000/ -, on account of the injuries sustained by him in the road traffic accident.

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

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after hearing both sides and after assessing the oral and documentary evidence, has allowed the said claim petition in part and awarded a sum Rs. 57,910/ - as compensation under different heads with interest at 6% p.a., from the date of petition till its payment.