PRADEEP M. Vs. SUNDRAMURTHY T.A. AND ORS.

JUDGEMENT

(1.) This appeal is by the appellant being aggrieved by the common Judgment and Award dated 06.09.2013 in MVC No.8479/2009 passed by XVIII Addl. Judge, Member, MACT-4, Court of Small Causes, Bangalore (SCCH-4) ('Tribunal' for short) in this appeal.

(2.) By its judgment and award, the Tribunal has awarded a sum of Rs.3,78,000/- with interest at 6% p.a., from the date of petition till its realization as against the claim made by the appellant, on account of the grievous injuries sustained by him in the road traffic accident.

(3.) Briefly stated the facts of the case are: