HEERAPPA Vs. BASAPPA

JUDGEMENT

(1.) The Appellant is before this Court seeking for modification of the Judgment and award dated 27.11.2012 in MVC No.693/2010 passed by the Senior Civil Judge & Member AMACT, Saudatti, at Saudatti.

(2.) The occurrence of the accident and the coverage of the insurance policy are not in dispute. Hence, the facts leading up to the accident are not required to be adverted to.

(3.) The Tribunal after considering the matter has awarded a sum of Rs.40,000/- as compensation to the Appellant under the following heads: