M. BASAVARAJAPPA Vs. SIDDAPPA

JUDGEMENT

(1.) THOUGH this appeal is posted for further orders, the same is taken up for final disposal, with the consent of the learned counsel appearing for the parties.

(2.) THIS appeal by the claimant is directed against the impugned judgment and award dated 2nd August 2011, passed in MVC No. 69/2009, by the II Additional Senior Civil Judge, Additional Motor Accident Claims Tribunal -7, Shimoga, (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 4,15,200/ -, awarded in his favour as against his claim for Rs. 20,00,000/ -, is inadequate.

(3.) IT is the case of the appellant that he has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated adequately.