R DHANRAJ Vs. ABDUL BHASHEER

JUDGEMENT

(1.) This appeal by the Appellant is directed against the impugned judgment and award dated 11/10/2004 passed in MVC No. 4356/2002 on the file of the XIII Add1. SCJ, Court of Small Causes and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-15), (hereinafter referred to as ' Tribunal' for short).

(2.) By its judgment and award, the Tribunal has awarded a sum of 6,73,800/- under different heads with interest at 8% p.a., from the date of petition till its deposit, as against the claim made by the Appellant for a sum of 15,00,000/- on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: