SRIRAM GENERAL INSURANCE Vs. SAI PRATHAP

JUDGEMENT

(1.) THOUGH this appeal is posted for orders on Misc.Cvl. applications for condonation of delay and stay, the matter is taken up for consideration after allowing the Misc.Cvl. for condonation of delay of 25 days in filing the appeal.

(2.) THIS appeal by the Insurer is directed against the common judgment and award dated 22nd December 2010 passed in MVC No.4876/2009 by the II Additional Judge and Motor Accident Claims Tribunal, Court of Small Causes, Bangalore, (for short, 'Tribunal'), awarding compensation of Rs.4,35,000/- with interest at 6% per annum, in favour of the first respondent/claimant, on the ground that the compensation awarded by Tribunal is on the higher side and is liable to be reduced.

(3.) I have gone through the grounds urged in the memorandum of appeal and heard the learned counsel appearing for the appellant/Insurer and perused the impugned judgment and award passed by Tribunal.