LAWS(KAR)-2019-9-320

NEW INDIA ASSURANCE CO. LTD Vs. PRABHUGOUDA

Decided On September 23, 2019
NEW INDIA ASSURANCE CO. LTD Appellant
V/S
Prabhugouda Respondents

JUDGEMENT

(1.) Accepting the cause shown, the delay of 214 days in filing the cross objection is condoned. Accordingly, I.A. No. 1/2017 is allowed. This appeal and cross objection are set down for admission, with the consent of both the parties, the matters are taken up for disposal.

(2.) The appeal and cross objection arising out of MVC No.381/2010, wherein the claim petition came to be allowed in part and compensation of Rs.8,56,389/-came to be awarded to the claimant-injured.

(3.) The insurance company is challenging the quantum claiming the amount granted is on the higher side and the cross objection by the claimant for enhancement and to grant interest at the rate of 6% p.a.