(1.) THIS is a claimant's appeal. Claim petition under Section 166 of Motor Vehicle Act 1988 claiming compensation from the respondent at Rs. 8,00,000/ -, on account of injuries sustained In the road traffic accident on 28.8.2004 on account of wrongful action on the part of driver of the bus bearing Registration No. KA -01 F -2671, has been allowed in part, directing the respondent to pay to the claimant, compensation of Rs. 1,98,250/ - with interest at 7% p.a. from the date of petition till the date of deposit. Respondent has accepted the award passed by the Motor Accident Claims Tribunal.
(2.) DISSATISFIED with the amount awarded and to award just compensation, this appeal has been preferred by the appellant/claimant.
(3.) THE only point, therefore, that arises for consideration is: Whether the compensation awarded is Inadequate and whether it requires to be increased?