MAHESH SHETTY Vs. NATIONAL INSURANCE CO LTD

JUDGEMENT

(1.) This cross objection by the claimant- Cross objector and the appeal by the Insurer are directed against the same judgment and award dated 20/08/2004 passed in MVC No. 1078/1999 on the file of the II Addl. District Judge and Member, Motor Accident Claims Tribunal-III, D.K, Mangalore, (hereinafter referred to as 'Tribunal' for short).

(2.) The Tribunal by its judgment and award, has awarded a sum of Rs. 6,92,000/- with interest at 8% p.a., from the date of petition till the date of deposit as against the claim made by the claimant for a sum of Rs. 8,00,000/-, on account of the injuries sustained by him in the road traffic accident.

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