B R PRAKRUTHI Vs. USHA SUBRAMANYA

JUDGEMENT

(1.) THIS appeal by the claimant is being aggrieved by the impugned judgment and award dated 30.5.2013 passed in MVC No.524/2012 on the file of the Senior Civil Judge, MACT, Maddur, (hereinafter referred to as 'Tribunal' for short), for enhancement of compensation.

(2.) THE Tribunal by its common judgment and award has awarded a sum of Rs.13,18,000/ - under different heads with interest at 6% per annum from the date of petition till realisation, as against the claim of the claimant for a sum of Rs.43,50,000/ -, on account of the grievous injuries sustained in the road traffic accident.

(3.) IN brief, the facts of the case are: