MURTUZAKHAN AND ORS. Vs. KSRTC AND ORS.

JUDGEMENT

(1.) THESE two appeals by the claimant and by the Insurer are arising out of the same judgment and award dated 07/03/2009, passed in MVC No. 1952/2006, by the District Judge, Fast Track Court -I, Shimoga, (hereinafter referred to as ' Tribunal' for short).

(2.) THE Tribunal, by its judgment and award, has awarded a sum of Rs. 3,81,741/ - with interest at 6% p.a., from the date of petition till its realization as against the claim made by the claimant for a sum of Rs. 25,00,000/ -, on account of the injuries sustained by him in the road traffic accident. In brief, the facts of the case are:

(3.) IT is the further case of the claimant that, he spent considerable amount towards medical expenses and other incidental charges and on account of injuries sustained, he suffered permanent disability at 60% to the limb. Therefore, claimant has filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation.