RAOSAHEB RAMAGOUDA PATIL Vs. DRIVER AND AGRICULTURE

JUDGEMENT

(1.) The appellant/claimant is before this Court aggrieved by the judgment and award dated 25.10.2014 passed by the II Addl. Senior Civil Judge and Addl. MACT, Belgaum ('Tribunal', for short) in MVC No.2066/2013

(2.) The occurrence of the accident and the coverage by the Insurance policy is not in dispute. Hence, the facts leading up to the accident and thereafter are not being adverted to.

(3.) The Tribunal by way of above judgment has awarded a sum of Rs.2,50,723/- with interest @ 6% p.a. in favour of the appellant for injuries sustained by him in the accident that occurred on 03.03.2013.