S B SADANANDA Vs. ABDUL JALEEL

JUDGEMENT

(1.) THIS appeal by the appellant is directed against the judgment and award dated 7th July 2005, passed in MVC No.5385/2002, by the VII Additional Judge, Court of Small Causes, Member, Motor Accident Claims Tribunal -3, Bangalore (SCCH -3), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 1,86,330/ - awarded in his favour as against his claim for Rs. 23,30,000/ -, is inadequate.

(2.) ON account of the grievous injuries sustained by the appellant, he filed the claim petition before the Tribunal, seeking compensation of a sum of Rs. 23.30 lakhs against the respondents. The said claim petition had come up for consideration before the Tribunal on 7th July, 2005, in M.V.C.No.5385/2002. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the claim petition in part, awarding a sum of Rs. 1,86,330/ - under different heads, with 6% interest per annum, from the date of petition till the date of deposit. Not being satisfied with the quantum of compensation awarded by Tribunal, the appellant has filed this appeal, seeking enhancement of compensation.

(3.) WE have heard learned counsel appearing for appellant and learned counsel appearing for Respondent No.3/Insurer.