KRISHNA Vs. BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of learned counsel for both parties, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellant - claimant challenging the impugned judgment and award dated 12.12.2014, passed in MVC No.3554/2012 by the XXII Additional Small Causes Judge and Member, MACT, Bengaluru, awarding compensation in a sum of Rs.3,33,066/- and has ordered that the claimant - appellant would be entitled to the interest at 6% p.a. The same is mentioned in the operative portion of the impugned judgment of the tribunal. The compensation awarded by the tribunal is found to be inadequate and requires for intervention of this Court as it is on the lower side, the appellant herein has filed the present appeal. He prays for consideration and re-appreciation of the entire evidence on record and seeks enhancement of compensation by awarding suitable compensation.

(3.) The factual matrix of the appeal is as under: