BRANCH MANAGER, NATIONAL INSURANCE CO LTD Vs. PRASHANTH,

JUDGEMENT

(1.) THESE two appeals by the Insurer and the claimants respectively are directed against the judgment and award dated 10.05.2007 passed in MVC No.1979/2004 on the file of the XVI Addl. Judge, Motor Accident Claims Tribunal, Bangalore (SCCH NO.14) (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs.13,19,200/ - to the claimants with interest at 6% p.a., from the date of petition till its realization as against the claim made by the respondents 1 to 3/claimants for a sum of Rs.35,80,252/ - for the injuries sustained by claimant No.1 in the road traffic accident.

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