VENKATESH Vs. NATIONAL INSURANCE CO. LTD. AND ORS.

JUDGEMENT

(1.) This is a claimant's appeal for enhancement of compensation against the impugned judgment and award dated 09/11/2015 passed in MVC No. 41/2012, by the Additional Senior Civil Judge & JMFC, Chickballapur, (hereinafter referred to as ' Tribunal' for short), on the ground that a sum of Rs. 14,34,032/ -awarded under different heads with interest at 6% p.a., from the date of petition till the date of deposit, as against the claim of Rs. 50,00,000/ -, on account of the injuries sustained by him in the road traffic accident is inadequate.

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

(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, he has suffered 100% permanent functional disability. Therefore, appellant has filed a claim petition before the Tribunal under Sec. 166 of M.V. Act, claiming compensation against the respondents.