(1.) THOUGH this appeal is posted for further orders, with the consent of the learned Counsel for both parties, this appeal is taken up for disposal.
(2.) THIS appeal is filed by the claimant against the impugned common judgment and award dated 09.07.2013 passed in MVC No. 181/2012 on the file of the Senior Civil Judge and Member, Additional MACT, Hiriyur, (hereinafter referred to as 'Tribunal' for brevity) awarding compensation of Rs. 2,31,600/ - with interest at 6% p.a. from the date of petition till the date of realisation, on account of the injuries suffered in a road traffic accident. The brief facts of the case are:
(3.) WE have heard the learned Counsel appearing for the appellant and learned Counsel appearing for the second respondent - Insurance Company for considerable length of time.