ORIENTAL INSURANCE COMPANY LTD Vs. Y S GANGAIAH

JUDGEMENT

(1.) THIS is a miscellaneous first appeal filed under Section 173 (1) of the motor Vehicle Act, 1988 against the Judgment and Award dated 6-7-2004 passed in M. V. C. No. 4256/200 on the file of IX Addl. Judge, member, MACT-7, Court of Small Causes, bangalore, SCCH No. 7, allowing the cse in part and awarding compensation of Rs. 2,00,000/- with interest at 6% p. a.

(2.) I have heard the learned counsel for the appellant as well as learned counsel for the respondent No. 1.

(3.) PARTIES will be referred with reference to the status in the claims Tribunal.