SHIVAKUMAR M. Vs. THE MANAGING DIRECTOR, BMTC

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 05/10/2013 passed in MVC No. 6112/2012 on the file of the II Additional Small Causes Judge, 28th ACMM, Motor Accident Claims Tribunal, Bengaluru (SCCH.13).

(2.) The brief facts of the case are as follows: - -

(3.) The said matter had come up for consideration before the Tribunal and the Tribunal by its impugned judgment and award has awarded a sum of Rs. 5,61,145/ - with interest at 6% p.a. from the date of petition till realization on account of the injuries sustained by the claimant in the road traffic accident. The claimant not being satisfied with the quantum of compensation awarded, has presented this appeal.