H S PRAKASH Vs. TOWSHEER AHAMED AND ANOTHER

JUDGEMENT

(1.) This appeal is filed under Section 173(1) of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the Senior Civil Judge and XIV Motor Accidents Claims Tribunal, Tiptur (hereinafter referred to as "The Tribunal", for short), by its judgment and award dated 03.03.2012 in MVC No. 753/2006.

(2.) The appellant in his memorandum of appeal has taken a contention that the quantum of compensation awarded by the Tribunal under various heads are all meager. Further stating that the Tribunal ought to have awarded the compensation as claimed by him, has prayed for allowing the appeal. It is further contended that the Tribunal has not awarded compensation towards "loss of amenities" and "loss of future income" suffered by the appellant due to the injuries sustained by him.

(3.) Heard the arguments from both sides and perused the materials placed before this court.