DEVENDRAPPA Vs. RAJASHEKAR GORAVAR AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 02/02/2013, passed in MVC No. 100/2011, by the Senior Civil Judge and IX Motor Accident Claims Tribunal, Harapanahalli, (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal, by its judgment and award has awarded a sum of Rs. 1,75,096/ - under different heads with interest at 6% p.a., from the date of petition till realization as against the claim of Rs. 28,53,000/ -, on account of the injuries sustained by the appellant in the road traffic accident.

(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 48% on his right lower limb. Therefore, appellant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.