MWESIGYE PEREZ HANS Vs. NATIONAL INSURANCE CO , LTD

JUDGEMENT

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

(2.) THIS is a claimant's appeal against the impugned judgment and award dated 24/01/2012 passed in MVC No.1995/2006, by the Principal District Judge and Member, Motor Accident Claims Tribunal -II, Dakshina Kannada, Mangalore, ( for short ' Tribunal'), for enhancement of compensation.

(3.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 14,38,750/ - under different heads with interest at 6% p.a., on Rs. 11,38,750/ - (i.e., excluding future medical expenses) from the date of petition till its realization as against the claim made by the appellant for a sum of Rs. 50,00,000/ -, on account of the injuries sustained by him in the road traffic accident.