K. S. LOHIT Vs. DEPOT MANAGER

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 1/1/2015 passed in MVC No.1174/2013 by the learned Senior Civil Judge and JMFC and MACT, Arsikere, the petitioner/appellant has approached this Court in appeal urging various grounds.

(2.) By the said judgment and award, the Tribunal has allowed the claim petition in part and awarded a sum of Rs.11,04,000.00 together with interest at 6% p.a.(excluding interest for Rs.2,00,000.00 awarded towards future medical expenses) from the date of petition till its deposit.

(3.) The parties are referred to as per their ranks before the Tribunal for the sake of convenience.