NIRANAJAN MURTHY Vs. T. ASWATHA REDDY AND ORS.

JUDGEMENT

(1.) Though this matter is posted today for orders, with the consent of learned counsel appearing for both the parties, the same is taken up for Final disposal.

(2.) The Tribunal, by its judgment and award has awarded a sum of Rs. 1,88,400/- under different heads with interest at 6% p.a., from the date of petition till realization as against the claim of Rs. 29,80,000/-, on account of the injuries sustained by him in the road traffic accident.

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