SANGAMESH Vs. K.T. GEETHA AND ORS.

JUDGEMENT

(1.) Though this appeal is posted for orders, with the consent of the learned Counsel appearing for both the parties the same is taken up for final disposal.

(2.) This appeal by the claimant is directed against the impugned judgment and award dated 15th October 2011 passed in M.V.C. No. 2059/2008 on the file of the Principal Senior Civil Judge and Additional Motor Accident Claims Tribunal at Hassan, (hereinafter referred to as 'Tribunal' for short) seeking enhancement of compensation.

(3.) The Tribunal by its impugned judgment and award, has awarded a sum of Rs. 2,37,000/ - with interest at 6% p.a., from the date of petition till its realization under different heads on account of the grievous injuries sustained by the appellant in the road traffic accident. The claimant has presented this appeal on the ground that the quantum of compensation awarded by the Tribunal is inadequate and requires modification.