SANNAPUTTAIAH Vs. ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 31-7-2013 passed in MVC No. 1926 of 2012 on the file of the XIII Additional Small Causes Judge and Member, Motor Accidents Claims Tribunal, Bangalore (SCCH-15) (hereinafter referred to as 'Tribunal' for short) for enhancement of compensation.

(2.) The Tribunal by its judgment and award has awarded a sum of Rs. 2,38,200.00 with interest at 8% p.a., from the date of petition till its realisation, on account of the injuries sustained by the appellant in the road traffic accident. He has presented this appeal on the ground that the quantum of compensation and rate of interest awarded by the Tribunal is inadequate and it requires enhancement.

(3.) The brief facts of the case on hand are: