PUTTASWAMY S/O KALAIAH Vs. N.B. SURESH S/O M.B. BASAVEGOWD, KUMAR S/O PRAKASH AND THE DIVISIONAL MANAGER ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THIS appeal is directed against the judgment and award in MVC No. 518/2008 dated 1.12.2009 on the file of the Additional Civil Judge (Sr. Dn) and MACT. Mandya. The Appellant was the claimant before the Tribunal and the Respondents were the owners and the insurer of the offending vehicle. There is no dispute as to the occurrence of the accident and the liability of the third Respondent - Insurance Company to pay compensation. The Appellant has filed this appeal seeking enhancement of compensation.

(2.) I have heard the learned Counsel for the parties.

(3.) ON the other hand, learned Counsel appearing for the third Respondent -Insurance Company has sought to justify the impugned judgment and award.