MOHAMMED IBRAHIM AAFEEEN Vs. MANAGER; MOHAMMED SALAHUDDIN

JUDGEMENT

(1.) This is a claimant's appeal against the impugned judgment and award dated 17/08/2010 passed in MVC No.207/2008, by the Additional Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Hassan, ( for short ' Tribunal'), for enhancement of compensation, on the ground that the compensation awarded by the Tribunal is inadequate.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs. 1,50,500/- under different heads with interest at 6% p.a., on Rs. 1,40,500/- from the date of petition till its deposit as against the claim made by the appellant for a sum 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: