SOMANATHA Vs. K S MURULIDHAR,

JUDGEMENT

(1.) THIS appeal by the appellant/claimant through his guardian, for enhancement of compensation is directed against the impugned judgment and award dated 31/12/2010 passed in MVC No.639/2008, by the Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Hassan, (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 2,58,000/ - awarded with interest at 6% p.a., from the date of petition till the date of deposit, as against the claim of Rs. 20,00,000/ -, on account of the injuries sustained by him in the road traffic accident is inadequate and it requires enhancement.

(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, conveyance and other incidental charges. On account of the injuries sustained by the appellant in the said accident, he has suffered permanent disability. The Doctor has assessed the disability at 90% to the whole body. Therefore, appellant has filed a claim petition before the Tribunal through his guardian, wife under Section 166 of M.V. Act, claiming compensation against the respondents.