DHARMARAJ Vs. RRAVICHANDRA AND ORS.

JUDGEMENT

(1.) This appeal is filed by the claimant against the impugned judgment and award dated 29.12.2014 passed in MVC No. 316/2012 on the file of the Principal Judge, Court of Small Cases, Mysuru, in concurrent charge of Additional Court of Small Causes, Mysuru, Presiding Officer, MACT, Mysuru, (hereinafter referred to as 'Tribunal' for brevity) awarding compensation of Rs. 2,00,400/ - with interest at 9% p.a. from the date of petition till the date of realisation, on account of the injuries suffered in a road traffic accident.

(2.) The brief facts of the case are:

(3.) We have heard Sri R.D. Renukaradhya for Sri P. Nataraju, learned Counsel appearing for the appellant and Shri Puttige R. Ramesh, learned Counsel appearing for respondent No. 4 - Insurance Company, for considerable length of time.