MALLIKARJUNA L.C. Vs. VEERENDRA SATTAMNAVAR AND ORS.

JUDGEMENT

(1.) This appeal by the claimant -appellant for enhancement of compensation is directed against the impugned common judgment and award dated 31/12/2013, passed in MVC No. 300/2011, by the II Additional Senior Civil Judge and VI Additional Motor Accident Claims Tribunal, Davanagere, (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 4,97,520/ - under different heads with interest at 8% p.a., from the date of petition till realization 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: