B. Sreenivas Gowda, J. - (1.) The appellant having sustained certain injuries in a road traffic accident filed claim petition before the MACT Bangalore, seeking compensation under Sec. 166 of MV Act from the owner and the insurer of the offending vehicle.
(2.) The Tribunal by the impugned Judgment and Award has awarded a compensation of Rs. 2,31,200/ - with interest at 6% p.a.
(3.) The appellant aggrieved by the sum awarded by the Tribunal has preferred this appeal seeking enhancement of compensation.;