P ANBARASN, Vs. NEW INDIA ASSURANCE CO LTD

JUDGEMENT

(1.) APPELLANT /claimant has filed this appeal against the impugned common judgment and award dated 16/09/2011 passed in MVC No.3792/2010, by the XI Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal, Bangalore (SCCH -12), (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation, on the ground that, a sum of Rs. 1,80,440/ - awarded with interest at 6% p.a., from the date of petition till the date of realization, as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by him in the road traffic accident is inadequate and it requires enhancement.

(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 45% to right lower limb and at 15% 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.