MASTER A SATHYA MURTHY Vs. PUTTA MADU

JUDGEMENT

(1.) THIS is a claimant's appeal against the impugned judgment and award dated 08/10/2012, passed in MVC No.4074/2010, by the IX Additional Senior Civil Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal -7, Bangalore, ( for short ' Tribunal'), for enhancement of compensation.

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 7,32,500/ - under different heads with interest at 6% p.a., on Rs. 7,07,500/ - from the date of petition till payment, as against the claim of Rs. 50,00,000/ -, on account of the injuries sustained by him in the road traffic accident, fastening 50% liability on the respondent No.1, remaining 50% on the respondent Nos. 3 and 4, dismissing the claim petition against respondent Nos. 2 and 5 and directing the respondent Nos.1 and 4 to deposit the compensation amount.

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