B R DARSHAN Vs. MANAGING DIRECTOR; DIVISIONAL MANAGER

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 26th February 2014, passed in MVC No. 3113/2011, by the Judge, Court of Small Causes and XXVI ACMM, Motor Accident Claims Tribunal, Bangalore City (SCCH-9), (for short, 'Tribunal') for enhancement of compensation on the ground that, the compensation of Rs. 23,25,300/-, awarded in his favour as against his claim for Rs. 50,00,000/-, is inadequate.

(2.) The appellant claims to be aged about 25 years and working in Arokia Infotech, getting salary of a sum of Rs. 23,000/- per month and hale and healthy prior to the date of accident.

(3.) It is the case of the appellant that he has spent considerable amount towards conveyance, nourishing food and attendant charges including medical expenses and other incidental expenses and therefore, he has to be compensated adequately.