RAGHAVENDRA Vs. KENGAIAH AND ORS.

JUDGEMENT

(1.) This appeal by the claimant-appellant for enhancement of compensation is directed against the impugned judgment and award dated 02/09/2011, passed in MVC No.221/2009, by the X Additional Judge and Member Motor Accident Claims Tribunal, Bangalore (SCCH-16), (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 8,22,600/- awarded by the Tribunal with interest at 8% p.a., on Rs. 8,12,600/- from the date of petition till the date of realization as against the claim of Rs. 35,00,000/-, 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 PW4-Doctor has assessed the physical disability at 65%. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.