P S SUNDARAM Vs. PRAMOD

JUDGEMENT

(1.) Heard the Learned Counsel for the appellant-Insurance Company and the Learned Counsel for the respondent-claimant on merits.

(2.) This appeal arises out of the Judgment dated 29.10.1990 passed by the Motor Accidents Claims Tribunal No. IX, Bangalore, in M.V.C.No. 749/86 awarding compensation of Rs. 2,06,000/- to the claimant-1st respondent.

(3.) The Insurance Company has filed the present appeal. It is contended that the compensation awarded by the Tribunal is excessive. The claimant-respondent claimed Rs. 2,34,860/- as compensation.