M. GOVINDA Vs. N. SUBBARAO AND ORS.

JUDGEMENT

(1.) CLAIMANT - appellant in M.V.C. No. 174/2009 on the file of the Senior Civil Judge and MACT, Gangavathi ('Tribunal' for short) has called in question the judgment and award of the Tribunal dated 05.04.2010 with a prayer for enhancement of the compensation. The Insurance Company is in appeal challenging the same order so far as the award of compensation under the head 'future loss' is concerned.

(2.) HEARD Shri Avinash Banakar, learned counsel appearing on behalf of Shri K. Varaprasad for the claimant and Shri Ravindra R. Mane for the respondent Insurance Company.

(3.) THE facts of the case are briefly stated as follows: