RANGASWAMY Vs. ROYAL SUNDARAM GENERAL INSURANCE CO LTD

JUDGEMENT

(1.) This appeal though listed for admission, with the consent of the learned counsel for both the parties is taken up for hearing and is heard and disposed of by this judgment.

(2.) This appeal is preferred by the appellant claimant being not satisfied with the compensation awarded by the Tribunal by its judgment and award dated 07.03.2015 in MVC No.452/2013, seeking enhancement of compensation and with a further prayer to shift the liability from the owner to the Insurance Company. The Tribunal had awarded compensation in a sum of Rs.1,52,500/- with interest at 8% from the date of petition till realization.

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondents.