MARIGOWDA @ UMESH Vs. M MASTHE GOWDA

JUDGEMENT

(1.) Though this matter is posted for orders, the same is taken for final disposal with the consent of learned counsel for both the parties. This appeal is by the claimant being aggrieved by the impugned judgment and award dated 22.4.2010 passed in MVC No. 814/2008 on the file of the Motor Accident Claims Tribunal, Bangalore.

(2.) The Tribunal by its impugned judgment and award has awarded a sum of Rs. 11,000/- with interest at 6% p.a. from the date of petition till its realization, on account of the injuries sustained by the claimant in the road traffic accident.

(3.) The claimant on the ground that the quantum of compensation awarded by the Tribunal is inadequate and it requires enhancement, has presented this appeal.