MANAGING DIRECTOR, K.S.R.T.C., CENTRAL OFFICES, K.H. ROAD, BENGALURU-27. REP. BY ITS CHIEF LAW OFFICER Vs. SRI. B.N. RAJENDRA PRASAD, S/O. B. NARASIMHA REDDY

JUDGEMENT

(1.) THIS appeal by the appellant -Corporation is directed against the impugned judgment and award dated 27/01/2012 passed in MVC No. 553/2011 by the II Additional Judge, Court of Small Causes and Motor Accident Claims Tribunal Bangalore (SCCH -13), (for short 'Tribunal'). The Tribunal by its judgment and award has awarded a sum of Rs. 1,61,500/ - under different heads with interest at 6% per annum from the date of petition till the date of deposit, as against the claim of the claimant for a sum of Rs. 4,50,000/ -, on account of the injuries sustained by the claimant, in the road traffic accident.

(2.) IN brief, the facts of the case are:

(3.) I have heard the Learned Counsel appearing for the Insurer.