ORIENTAL INSURANCE CO., LTD Vs. JAGADEESH SHETTY

JUDGEMENT

(1.) THESE two appeals by the Insurer and claimant are arising of the same judgment and award dated 28/12/2006 passed in MVC No. 6442/2004 by the IV Additional Judge and Member, Motor Accident Claims Tribunal, Bangalore (SCCH-6), (hereinafter referred to as ' Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs.5,07,200.00 with interest at 6% p.a., from the date of petition till payment as against the claim made by the claimant for a sum of Rs.50,00,000.00, on account of the injuries sustained by him, in the road traffic accident.

(3.) IT is the further case of the claimant that on account of the injuries sustained by him, he spent considerable amount towards medical expenses and other incidental charges and suffered permanent disability. The Doctor has assessed the disability at 60% to the whole body which is permanent in nature. Therefore, he has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents.