G. NAGARAJU, S/O. GANGANNA Vs. H.S. MANOHAR MAJOR, S/O LATE SRINIVASA SHETTY, SRI. SIDDALINGESWARA MOTOR SERVICE, HEBBUR, VILLAGE. KUNIGAL TALUK, TUMKUR DIST AND THE UNITED INDIA INSURANCE CO. LTD., REGIONAL OFFICE, NO. 25, SHANKARANARAYANA BUIL

JUDGEMENT

(1.) THIS appeal by the Claimant is arising out of the impugned common. Judgment and Award dated 02/05/2005 passed in MVC No. 707/2003 on the file of the XII Additional Judge Court of Small Causes and Member, Motor Accident Claims Tribunal, Bangalore '(SCCH -8), (hereinafter referred to as 'Tribunal' for short).

(2.) BY its common Judgment, the Tribunal has awarded a sum of Rs. 2,38,000/ - with interest: at; 6% p.a., from the date of petition till deposit on account of the injuries sustained by the claimant in the road traffic accident.

(3.) WE have heard the learned counsel appearing for appellant and learned counsel appearing for second respondent.