KANTHAPPA Vs. G.R.RAGHU

JUDGEMENT

(1.) Heard the learned Advocate appearing for the appellant and the learned Advocate appearing for the second respondent/insurer. Notice to the first respondent is dispensed.

(2.) The appellant in this case is questioning the judgment and award dtd. 1/12/2015 passed by the M.A.C.T., Tumakuru in E.C.A.No.83/2014.

(3.) The appellant/claimant had filed E.C.A.No.83/2014 on the file of the II Additional Senior Civil Judge and Motor Accident Claims Tribunal, Tumakuru, seeking compensation. In terms of the impugned judgment and award, the petition is allowed in part awarding a compensation of Rs.4,36,500.00 along with interest @ 9% per annum from 30th day of accident till realization, fastening liability on the owner/respondent No.1 and insurer/respondent No.2.