LAWS(KAR)-2011-12-346

BALAN BANERJEE, S/O. T.K. BALAN Vs. M.K. RAJAN, POOL PARAMBIL(H). P.O.M.M. PARAMBA. UNNIKULAM KOZHIKODE, KERALA STATE, THE UNITED INDIA INSURANCE CO., LTD. 2ND FLOOR. SEEMA TOWERS. CALICUT-673 001. KERALA STATE, SRI. B.J. SURESH, S/O. LATE THERM

Decided On December 05, 2011
Balan Banerjee, S/O. T.K. Balan Appellant
V/S
M.K. Rajan, Pool Parambil(H). P.O.M.M. Paramba. Unnikulam Kozhikode, Kerala State, The United India Insurance Co., Ltd. 2Nd Floor. Seema Towers. Calicut -673 001. Kerala State, Sri. B.J. Suresh, S/O. Late Therm Respondents

JUDGEMENT

(1.) THIS appeal by the appellant, is directed against the impugned common judgment and award dated 23/03/2007 passed in MVC No. 90/2004 on the file of the VI Additional..Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal, Metropolitan Area. Bangalore (SCCH -2), (hereinafter referred to as Tribunal for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 1,80,000/ - with interest at 7% p.a. from the date of petition till its deposit, on account of the injuries sustained by the appellant in the road traffic accident,

(3.) WE have heard the learned counsel appealing for appellant and learned counsel appearing for Insurer.