THE REGIONAL MANAGER, ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED, CHENNAI Vs. CHETHAN S. S/O SIDDAVEERAIAH AND ANOTHER

JUDGEMENT

(1.) This appeal is filed by the insurer challenging the liability and quantum whereas the cross objections are filed by the claimant seeking enhancement of the compensation against the judgment and order passed by the Motor Accident Claims Tribunal, Davangere (the 'Tribunal' for short) in MVC No. 1144 of 2009.

(2.) Briefly stated the facts are:

(3.) The Tribunal after analysing the evidence on record, awarded total compensation of Rs. 8,41,284.00 with interest at the rate of 6% p.a. Being aggrieved, both the insurer and claimant are before this Court.