GENERAL MANAGER, OWNER-CUM-CUSTODIAN OF INTERNAL INSURANCE FUND; PRADEEP KUMAR V N, S/O NAGARAJU Vs. PRADEEP KUMAR V N, S/O NAGARAJU; GENERAL MANAGER, OWNER-CUM-CUSTODIAN OF INTERNAL INSURANCE FUND

JUDGEMENT

(1.) These two appeals by the Corporation and by the claimant are arising out of the same judgment and award dated 25/09/2009 passed in MVC No.228/2007, by the Civil Judge (Sr.Dn) and Motor Accident Claims Tribunal, Maddur, (hereinafter referred to as ' Tribunal' for short).

(2.) The Tribunal by its judgment and award, has awarded a sum of Rs. 8,03,600/- under different heads with interest at 6% p.a., from the date of petition till its realization against the claim of the claimant for a sum of Rs. 48,80,000/-, on account of the injuries sustained by him in the road traffic accident.

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