C.H. SURYANARAYANA Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court of Karnataka, Circuit Bench at Dharwad in M.F.A.No.21957/2009 (MV), dated 27.02.2012. By the impugned judgment and order, the High Court has reduced the compensation that was awarded by the Motor Accident Claims Tribunal (for short 'the Tribunal') from Rs.2,16,000/- to Rs.1,08,000/- with interest thereon.

(3.) We have heard learned counsel for the parties and also perused the judgment of the High Court in detail.