CHANDRA SHEKAR Vs. GANESH P.

JUDGEMENT

(1.) THIS is a claimant's appeal for enhancement of compensation not being satisfied with the quantum of compensation awarded passed by MACT, Bangalore, dated 27.10.2009 in MVC No. 1777/2009 whereunder the claim petition filed by the appellant herein under Section 166 of the Motor Vehicle's Act seeking compensation of Rs. 5,00,000/ - came to be allowed in part and a compensation of Rs. 80,000/ - has been awarded.

(2.) HEARD the arguments of Sri. C.N. Raghavendra, appearing on behalf of Smt. Suguna R. Reddy, learned counsel appearing for appellant/claimant and Sri. H.C. Vrushabendraiah, learned counsel appearing for respondent No. 2 -Insurance Company. Notice to respondent No. 1 has been dispensed with vide order of even date.

(3.) PER contra, learned counsel Sri. H.C. Vrushabendraiah, learned counsel appearing for Insurer would submit that compensation awarded by the Tribunal is just and reasonable and it does not call for any enhancement and it is contended that claimant had failed to prove that he had been terminated from service on account of injuries sustained and as such Tribunal has rightly not awarded any compensation towards loss of future income and as such he prays for affirming the quantum of compensation awarded by the Tribunal.