SHAIK JEELAN Vs. THE MANAGING DIRECTOR, BMTC

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the impugned judgment and award dated 16/04/2015 passed in MVC No. 2751/2014, by the Chief Judge, Court of Small Causes and Member, Principal Motor Accident Claims Tribunal, Bangalore (SCCH -1), (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 7,00,276/ - under different heads with interest at 9% p.a., from the date of petition till payment as against the claim of Rs. 25,00,000/ -, on account of the injuries sustained by him in the road traffic accident.

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