ANJANEYA Vs. THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THE appellant having sustained certain injuries in a road traffic accident filed a claim petition before the MACT, Bengaluru, seeking compensation under Sec. 166 of M.V. Act from the insurer and owner of the vehicle. The Tribunal by its judgment and award, awarded a sum of Rs. 56,500/ - with interest at 6% p.a. from the date of petition till its payment. Aggrieved by the compensation awarded by the Tribunal, claimant has preferred this appeal seeking enhancement

(2.) HEARD , the appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) AS there is no dispute regarding certain injuries sustained by the claimant in the road traffic accident that occurred on 11 -11 -2007 by involvement of two vehicles, the points that remain for my consideration in the appeal are: