SIDDAPPA K CHALLAGERE Vs. P K VENKATESH

JUDGEMENT

(1.) THIS appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 03/12/2010, passed in MVC No.417/2009, by the I Additional Senior Civil Judge and Motor Accident Claims Tribunal -V, Davangere, (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 1,30,000/ - awarded by the Tribunal under different heads with interest at 7% p.a., from the date of petition till the date of actual realization, as against the claim of Rs. 40,00,000/ -, on account of the injuries sustained by him in the road traffic accident is inadequate.

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

(3.) IT is the further case of the appellant that, he has 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 55 to 60%. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.