K LOHIT Vs. ARABI AHMED MOGER AND OTHERS

JUDGEMENT

(1.) The appellant is the claimant in MVC. No. 968/2007. By the judgment and award dated 6-11-2009, Motor Accident Claims Tribunal, D. K., Mangalore awarded a total compensation of Rs. 77,000/-, on account of the injuries sustained by him in motor vehicle accident. Dissatisfied by the compensation granted by the Tribunal, this appeal is preferred by the claimant.

(2.) The submission of the learned counsel appearing for the appellant is that though the claimant suffered fracture of tibia, which is a major bone, the Tribunal has awarded a paltry sum under all the heads and therefore, the comp-endation awarded under all the head requires to be enhanced to a considerable extent.

(3.) On the other hand, the learned counsel appearing for the 2nd respondent, Insurance Company, would submit that the Tribunal upon going through the material on record has awarded compensation under all the heads which is just and reasonable and no interference is called for.