SATHISHA Vs. RAGHU N.R. AND ORS.

JUDGEMENT

(1.) THOUGH this matter is pasted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for final disposal.

(2.) THE Tribunal, by its judgment and award has awarded a sum of Rs. 1,47,500/ - under different heads with interest at 6% p.a. on Rs. 1,32,500/ -, 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. 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 physical disability at 15% to right lower limb and 10% to face. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.