SYED NAWAB Vs. R. SHARVANA AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant -appellant for enhancement of compensation is directed against the impugned common judgment and award dated 14/12/2011, passed in MVC No. 9168/2010, by the IV Additional Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal, Bangalore (SCCH -6), (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal, by its judgment and award has awarded a sum of Rs. 3,55,520/ - under different heads with interest at 6% p.a., from the date of petition till payment as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by him in the road traffic accident. In brief, the facts of the case are:

(3.) IT is the further case of the appellant that, he 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 40% to right lower limb and at 25% to left lower limb and at 22% to the whole body. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.