K C POOVAIAH Vs. LAKSHMI PRASAD AND ORS

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 04/10/2008 passed in MVC No.107/2007 by the Civil Judge(Sr.Dn) and Motor Accident Claims Tribunal, Virajpet, (for short 'Tribunal'), for enhancement of compensation.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 5,17,000/- under different heads with interest at 6% p.a., from the date of petition till realization as against the claim of the appellant for a sum of Rs. 28,33,000/-, on account of the injuries sustained by him in the road traffic accident.

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