RAJU C. Vs. K.M. GOUSE AND ORS.

JUDGEMENT

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

(2.) IN brief, the facts of the case are:

(3.) THE said claim petition had come up for consideration before the Tribunal. The Tribunal, after hearing both sides and after assessing the oral and documentary evidence, has allowed the said claim petition in part and awarded a sum Rs. 1,91,593/ - as compensation under different heads with interest at 6% p.a, (excluding interest on the amount awarded towards future medical expenses) from the date of petition till the date of deposit.