MOHAMMED ZABIULLAH S/O. NAZEER AHMED Vs. MR. MUKESH KUMAR, S/O. MADAN LAL JAIN AND THE DIVISIONAL MANAGER, ORIENTAL INSURANCE CO.

JUDGEMENT

(1.) THIS appeal by the claimant and the Cross objection by the Insurer are directed against the same judgment and award dated 14/10/2005 passed in MVC No.5237/2002 on the file of the II Addl. Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH -13), (hereinafter referred to as ' Tribunal' for short).

(2.) THE Tribunal by Us judgment, and award, has awarded a sum of Rs. .57,190/ - with interest at 6% p.a., from the date of petition till its payment on account of the injuries sustained by him in the road traffic: accident.

(3.) WE have heard learned counsel appearing for the claimant and learned counsel for the Insurer -Cross objector.