LAWS(KAR)-2011-7-317

B.M. MAHESH @ SWAMI S/O CHANDREGOWDA Vs. SRI K PALANISWAMI S/O SRI KALIANGOUNDER NEAR MANGALORE ENGINEERING COMPANY, SURATHKAL, MANGALORE AND NATIONAL INSURANCE COMPANY LTD 74-A, PARAMATHY ROAD, NAMAKKAL, TAMILNADU, REPT. BY ITS MANAGER@RESPONDE

Decided On July 22, 2011
B.M. Mahesh @ Swami S/O Chandregowda Appellant
V/S
Sri K Palaniswami S/O Sri Kaliangounder Near Mangalore Engineering Company, Surathkal, Mangalore And National Insurance Company Ltd 74 -A, Paramathy Road, Namakkal, Tamilnadu, Rept. By Its Manager@Responde Respondents

JUDGEMENT

(1.) THOUGH the matter had come up for admission, with the consent of both parties, it is taken, for consideration on merits.

(2.) THE claimant in MVC No. 227/2007 on the file of Civil judge (Sr.Dn), &. MACT, C.R.Patna, is the appellant in this appeal.

(3.) AFTER framing of the issues, PW.1 is examined. Exs.P1 to P9 ere marked. The learned member of the Tribunal has awarded a sum of Rs.59,000/ - with interest at 6% p.a.