MAHESHA Vs. RADHAVENDRA KHARVI AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 21/04/2014, passed in MVC No. 347/2012, by the Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Kundapura, (hereinafter referred to as 'Tribunal' for short), on the ground that, a sum of Rs. 14,22,500/ - awarded by the Tribunal with interest at 6% p.a, on Rs. 13,52,500/ - (excluding future medical expenses) from the date of petition till the date of deposit, as against the claim of Rs. 30,00,000/ -, 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.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after hearing both sides and after assessing the oral and documentary evidence, has allowed the said claim petition in part and awarded a sum Rs. 14,22,500/ - as compensation under different heads with interest at 6% p.a, on Rs. 13,52,500/ - from the date of petition till the date of deposit.