MUNIYAPPA Vs. MANAGING DIRECTOR, MOTOR CLAIMS HUB

JUDGEMENT

(1.) At request of Sri. Gurudev Prasad K.T learned counsel for the appellant who appears physically before this Court as well as Sri. Nagaraja.K learned counsel for the respondent who appears through video conference, the matter is taken up for final hearing and disposal.

(2.) This appeal is the outcome of the award that is passed by the Motor Accident Claims Tribunal, Bangalore in M.V.C No. 3663/2022 dtd. 9/8/2023. This is a claimant's appeal.

(3.) On the ground that he sustained injuries in a road traffic accident and the injury sustained to the left leg resulted in below knee amputation, the appellant filed a petition before the tribunal claiming compensation of Rs.50,00,000.00 in total. The tribunal through the impugned award granted a sum of Rs.5,98,235.00 rounded to Rs.5,98,300.00 as compensation. Dissatisfied with the sum thus awarded and projecting that he is entitled to a higher sum the present appeal is filed.