V. KISHORE VARMA Vs. NAVANI CHANDRAN

JUDGEMENT

(1.) These two appeals by the claimant and the Insurer are arising out of the same judgment and award dated 27/10/2006 passed in MVC No.5579/2005 by the XIII Additional Small Causes Judge and Member, Motor Accident Claims Tribunal, Bangalore(SCCH-15), (for short ' Tribunal' ).

(2.) The Tribunal by its judgment and award, has awarded a sum of Rs. 15,74,000/- with interest at 6% p.a., from the date of petition till the date of deposit as against the claim made by the claimant for a sum of Rs. 40,00,000/-, on account of the injuries sustained by him in the road traffic accident.

(3.) In brief, the facts of the case are: