M.S. PRABHAKAR Vs. RAJASHEKAR R

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and award dated 14.09.2012 passed in MVC No.4/2010, whereby the Tribunal awarded a sum of Rs.60,000/- with interest at 6% p.a. towards the injuries sustained by the appellant-claimant in a road traffic accident that occurred on 19.11.2004.

(2.) Though the matter is listed for admission, with the consent of learned counsel for the parties, the same is taken up for final disposal.

(3.) Both the counsels submit that the occurrence of accident as well as the coverage of the policy of the offending vehicle by the Insurance company are not in dispute and this appeal is restricted to quantum of compensation awarded by the Tribunal.