NEW INDIA ASSURANCE CO LTD Vs. BHAIRAVVA

JUDGEMENT

(1.) THE insurer of the offending tempo has preferred this appeal assailing the judgment and award dated 06.02.2007 passed in MVC No.430/2004 by the Civil Judge (Sr.Dn.) and Addl. MACT, Ranebennur.

(2.) THE Tribunal by the impugned judgment and award has allowed the claim petition filed by the wife of deceased Takappa Bharamappa Guddappanavar in M.V.C. No.430/2004 and awarded compensation of Rs.3,35,098/ - with interest at 6% p.a. from the date of petition till the date of realisation.

(3.) AFTER hearing the learned counsel appearing for the parties and perusing the judgment and award of the Tribunal, the points that arise for my consideration are: