UNITED INDIA INSURANCE COMPANY LTD Vs. M KALARAJ

JUDGEMENT

(1.) THIS appeal by the Insurer is directed against the common impugned judgment and award dated 31.01.2014 passed in MVC No.226/1999 on the file of the I Additional Senior Civil Judge, Bangalore Rural District, Bangalore, (hereinafter referred to as 'Tribunal' for short).

(2.) THE Tribunal by its common impugned judgment and award, awarded a sum of Rs.4,00,000/ - with interest at 6% p.a., from the date of the petition till realization as against the claim made by the claimant on account of the injuries sustained by him in the road traffic accident.

(3.) IT is the case of the appellant/Insurer that the quantum of compensation awarded by the Tribunal is on the higher side and is liable to be reduced by modifying the impugned judgment and award passed by the Tribunal.