SRINIVAS @ MAHADEVAPPA, S/O KONGALAPPA Vs. SUNNI THOMUS, S/O K M THOMUS; K SRIKANTAN NAIR, S/O KRISHNA NAIR; UNITED INDIAN INSURANCE CO LTD

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 05/06/2010 passed in MVC No.27/2008, by the Senior Civil Judge and Motor Accident Claims Tribunal, Nanjangud, (for short ' Tribunal'), for enhancement of compensation, on the ground that, a sum of Rs. 3,99,077/- awarded under different heads with interest at 6% p.a., from the date of petition till its payment as against the claim made by him for a sum of Rs. 21,80,000/-, on account of the injuries sustained by him in the road traffic accident is inadequate.

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

(3.) It is the further case of the appellant that he spent considerable amount towards medical and other incidental expenses. Due to the injuries sustained by him, he has suffered permanent disability at 80% to the whole body as per the evidence of the Doctor and is permanent in nature. Taking all these aspects into consideration, appellant has filed a claim petition before the Tribunal, under Section 166 of M.V. Act, claiming compensation against the respondents.