B. SRIKANTA PRABHU Vs. AMMER JAN AND ORS.

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 27th December 2012 passed in M.V.C. No. 535/2011, on the file of the Presiding Officer, C/c Fast Track Court -5, Member, Additional Motor Accident Claims Tribunal, Mysore, (hereinafter referred to as Tribunal' for brevity).

(2.) The Tribunal by its impugned judgment and award awarded a compensation of Rs. 27,55,800/ -with interest @ 6% per annum from the date of petition till realization, on account of grievous injuries sustained in a 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.) Brief facts of the case on hand are: