ASHOK NETHALKAR, S/O SHESHAGIRI NETHALKAR Vs. KEMPEGOWDA S/O KARIYANNE AND OTHERS

JUDGEMENT

(1.) THIS appeal is filed by the claimant against the common judgment and award dated 31st January 2006 passed in M.V.C. No. 234/2005 on the file of the II Addl. Civil Judge (Sr. Dvn.) and G.J.M. and Motor Accident Claims Tribunal, Davanagere.

(2.) THE Tribunal by its judgment and award, awarded compensation of Rs. 56,902/ - with interest at 6% p.a. from the date of petition till the date of realisation on account of the injuries sustained by the appellant in the road traffic accident The appellant contending that quantum of compensation awarded as inadequate and require to be enhanced, has presented this appeal

(3.) THE said matter has come up before the Tribunal for consideration and the Tribunal after appreciation of the oral and documentary evidence available on record allowed the claim petition in part by awarding a sum of Rs. 56,902/ - under different heads, but did not award any compensation towards loss of amenities, discomfort and unhappiness. Being not satisfied with the quantum of compensation awarded by the Tribunal, the appellant has presented this appeal claiming enhancement of compensation.