PRAHALADA Vs. NATIONAL INSU CO LTD

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation against the impugned judgment and award dated 16/03/2012 passed in MVC No.179/2011, by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hiriyur, (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 1,10,108/ - awarded by the Tribunal with interest at 6% p.a., from the date of petition till realization, as against the claim of Rs. 20,00,000/ -, 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 expenses, 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 20% to his left leg and 7% to the whole body. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.