M DHARMENDRA, Vs. SOWBHAGYAMMA,

JUDGEMENT

(1.) THOUGH this matter is posted today in orders list, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THIS appeal by the appellant - claimant is directed against the impugned judgment and award dated 12/08/2010 passed in MVC No.1237/2006, by the Presiding Officer, Fast Track Court -IV and Additional Motor Accident Claims Tribunal, Mysore, ( for short ' Tribunal'), for enhancement of compensation.

(3.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 96,384/ - (wrongly shown as Rs. 1,04,384/ -) under different heads, after deducting 40% towards contributory negligence on the part of the appellant, with interest at 6% p.a., from the date of petition till the date of deposit as against the claim made by the appellant for a sum of Rs. 18,20,000/ -, on account of the injuries sustained by him in the road traffic accident. The quantum of compensation awarded is inadequate and the contributory negligence of 40% fixed by the Tribunal on him is liable to be modified, the appellant has presented this appeal.