NEW INDIA ASSURANCE CO. LTD., REPRESENTED BY DIVISIONAL MANAGER Vs. MR. AKBAR SHARIFF, S/O. LATE ABBAS SHARIFF AND MR. N. PRASAD, S/O. LATE NAGAIAH, VENKATESHWARA NILAYA

JUDGEMENT

(1.) THIS appeal is by the insurer of offending vehicle challenging the quantum of compensation awarded by the Tribunal.

(2.) HEARD . The appeal is admitted and with the consent of learned Counsel appearing for the parties, it is taken up for final disposal.

(3.) BRIEF facts of the case as pleaded in the claim petition are: That on 4 -2 -04, when the claimant was returning from Mysore to Bangalore in his own Maruthi Van bearing registration No. KA -03 -N -522, near Bidadi. the driver of offending Tempo bearing registration No. KA -10 -9292 came from opposite side in a rash and negligent manner and dashed against his Maruthi Van. As a result, the claimant sustained grievous injuries. Hence, he filed a claim petition before the MACT. Bangalore, seeking compensation of Rs. 10,00,000/ -. The Tribunal by impugned judgment and award has awarded compensation of Rs. 3,50,000/ - with interest at 6% p.a.