GANGADHARAIAH K.N. Vs. RAGHU AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 10/09/2014, passed in MVC No. 1152/2013, by the Senior Civil Judge and Motor Accident Claims Tribunal, Nagamangala, (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 6,50,000/ - under different heads with interest at 6% p.a., from the date of petition as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by the appellant in the road traffic accident.

(3.) In brief, the facts of the case are: