ORIENTAL INSURANCE COMPANY Vs. M. C. UMESHA

JUDGEMENT

(1.) Being aggrieved by the quantum of compensation granted in favour of petitioner in the petition filed by him under Sec. 166 of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the MV Act '), appellant who is respondent No.2 before the Tribunal, has filed this appeal under Sec. 173(1) of the MV Act.

(2.) While the petitioner claimed compensation in a sum of Rs.10,00,000.00 the Tribunal has granted in all compensation in a sum of Rs.20,85,000.00 with interest at 6% p.a.

(3.) For the sake of convenience, the parties are referred to by their rank before the Tribunal.