ORIENTAL INSURANCE CO LTD Vs. VISWANATH

JUDGEMENT

(1.) Though This Matter Is Posted In Admission List, With The Consent of Learned Counsel For Both The Parties, The Same Is Taken Up For Final Disposal.

(2.) This Appeal By The Appellant-Insurer Is Directed Against The Impugned Common judgment and Award Dated 12/01/2010 Passed In Mvc No. 1548/2006 On The File of The I Additional District Judge and Member, Motor Accident Claims Tribunal-II, Dakshina Kannada, Mangalore, (Hereinafter Referred To As 'Tribunal' For Short).

(3.) By Its Common judgment and Award, The Tribunal Has Awarded A Sum of Rs. 4,42,000/- With Interest At 6% P.A., From The Date of Petition Till Realization As Against The Claim Made By The Claimants For A Sum of Rs. 10,00,000/-, On Account of The Death of Mr. Vishwanath, In The Road Traffic Accident.