LEGAL MANAGER, ICICI LOMBARD GIC LTD Vs. SHANTHAMMA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel appearing on both sides, it is taken up for final disposal.

(2.) This appeal is filed against the judgment and award dated 18.2.2014 passed in MVC No.7513/2012 by the Motor Accident Claims Tribunal-XXIV, Additional Small Causes Judge, Bengaluru city, awarding compensation in a sum of Rs.5,25,000/- with interest at 6% per annum from the date of petition till its payment.

(3.) The appellant-insurer has filed this appeal contending that the tribunal has awarded compensation in sum of Rs.25,000/- towards loss of expectancy, Rs.25,000/- towards loss of consortium. The compensation awarded under these heads by the tribunal does not arise. Therefore, it requires interference by this Court for consideration on merits.