(1.) THIS appeal by the claimant is directed against the judgment and award dated 4th December 2013 passed in MVC No. 1677/2013 on the file of the XIII Additional Small Cause Judge and Member, Motor Accident Claims Tribunal, Bangalore, (for short, 'Tribunal'), for enhancement of compensation on the ground that, the compensation of Rs. 2,88,000/ - with interest @ 8% p.a. awarded in favour of the claimant as against his claim for Rs. 8,00,000/ -, is inadequate.
(2.) THE appellant claims to be aged about 45 years and hale and healthy prior to the date of accident. That the occurrence of accident at about 6:30 P.M., on 05 -02 -2013, when the appellant was standing in front of SMS batteries, ring road, near cross road from North to South direction, on account of rash and negligent driving by the driver of Innova Car bearing Registration No. KA -52/M -3636, is not in dispute. Due to the impact, the appellant has sustained grievous injuries and was immediately shifted to Hospital.
(3.) I have gone through the grounds urged in the memorandum of appeal and the impugned judgment and award passed by Tribunal and heard the learned counsel appearing for the appellant.