RAJA Vs. ASHWATH AND ORS.

JUDGEMENT

(1.) This appeal by the claimant-appellant for enhancement of compensation is directed against the impugned judgment and award dated 21-3-2014, passed in MVC No. 1407 of 2012, by the Senior Civil Judge and Judicial Magistrate First Class and Motor Accident Claims Tribunal, Holenarasipur (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 4,16,000/- awarded by the Tribunal with interest at 6% p.a., from the date of petition till the date of deposit (excluding future medical expenses), as against the claim of Rs. 30,00,000/-, 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 permanent disability at 15%. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of Motor Vehicles Act, 1988 claiming compensation against the respondents.