SHIVANNA ALIAS PUTTANNA, Vs. SUVERNA

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned judgment and award dated 12/06/2009 passed in MVC No.13/2008, by the Civil Judge (Sr.Dn) and Motor Accident Claims Tribunal, Malavalli, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 1,73,000/ - awarded by the Tribunal under different heads with interest at 7% 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.

(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 68% to the right lower limb and 42% to the left lower limb. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.