NATIONAL INSURANCE CO., LTD Vs. GOVINDAPPA

JUDGEMENT

(1.) THIS appeal by the appellant -Insurer is directed against the impugned judgment and award dated 25/03/2010 passed in MVC No. 3722/2008 by the XVI Additional Judge, Motor Accident Claims Tribunal, Bangalore City (SCCH-14), (hereinafter referred to as ' Tribunal' for short), .

(2.) THE Tribunal by its judgment and award has awarded a sum of Rs.5,89,976/- under different heads with interest at 6% per annum from the date of petition till the date of realization as against the claim of the claimant for a sum of Rs.50,00,000/-, on account of the injuries sustained by him in the road traffic accident.

(3.) ON account of the injuries sustained by him in the accident, claimant has taken treatment at R.L.Jalappa hospital and then at Abhaya Hospital, Bangalore, as inpatient and thereafter, bed rest and follow up treatment. It is the further case of the claimant that he spent considerable amount towards medical expenses and other incidental charges. Therefore, claimant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the owner and insurer of the offending vehicle.