PARAVVA Vs. MAHANTESH

JUDGEMENT

(1.) The appellant is before this Court aggrieved by the judgment and award dated 15th January 2013, passed by the Senior Civil Judge and Member MACT-VIII, Badami (for short 'the tribunal') in MVC No.611/2009.

(2.) The Tribunal by way of above judgment has awarded a sum of Rs.38,000/ with interest @ 6% p.a. from the date of petition till the date of deposit of the award amount in favour of the appellant for injuries sustained by him in the accident that occurred on 08.05.2009.

(3.) Heard. Admit.