K L NAGENDRA Vs. B M LINGARAJU

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 07/10/2006 passed in MVC No.1727/2005, by the Additional District Judge and Motor Accident Claims Tribunal, Mandya, ( for short ' Tribunal'), for enhancement of compensation.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 95,537/- under different heads with interest at 8% p.a., from the date of petition till the date of payment as against the claim made by the appellant for a sum of Rs. 4,70,000/-, on account of the injuries sustained by him in the road traffic accident.

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