SRINIVASA C.P. Vs. SHASHI KUMAR AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 01/06/2015, passed in MVC No. 15/2014, by the Senior Civil Judge, Channarayapatna, (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 2,15,000/ - under different heads with interest at 6% p.a., on Rs. 1,90,000/ - (excluding future medical expenses of Rs. 25,000/ -) from the date of petition till the date of deposit as against the claim of Rs. 20,00,000/ -, on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: