BRANCH MANAGER Vs. PRADEEP H N AND ANOTHER

JUDGEMENT

(1.) This appeal is preferred by the insurance company seeking setting aside of the judgment and award passed in MVC No. 1306/2014, dated 4-11-2015 by the learned Senior Civil Judge and MACT, Maddur wherein the claimant therein was awarded compensation of Rs. 3,81,520/- together with interest at the rate of 7% p.a. from the date of filing of the petition by the later as against the claimed amount of Rs. 30,00,000/-.

(2.) To avoid confusions and overlapping, the parties are hereafter are addressed with reference to their respective rankings before the Tribunal.

(3.) The claim petition came to be filed in MVC No. 1306/2014 because of the road traffic accident which occurred on 4-3-2014.