GUDAPARTHI APPANNA Vs. KAKARA APPA RAO, Y. SANKARA RAO AND THE NEW INDIA ASSURANCE COMPANY LIMITED REP. BY ITS DIVISIONAL MANAGER

JUDGEMENT

(1.) AGGRIEVED by the award in M.V.O.P. No. 54 of 2007 dated 03 -10 -2008 passed by the Motor Accident Claims Tribunal -cum -IV Additional District Court, East Godavari at Kakinada (for short, 'the Tribunal'), as inadequate, the claimant preferred the instant M.A.C.M.A. The factual matrix of the case is thus:

(2.) HEARD both sides.

(3.) PER contra, while admitting that the claimant suffered disability and no compensation was awarded for his disability, learned counsel for 3rd respondent -insurance company argued that even according to P.W. 2, the disability is only a temporary one and it can be cured by physiotherapy and hence, there is no need to grant compensation. He further argued that in case compensation is awarded in this appeal for his disability, interest on such amount may be awarded at 6% p.a. following the decision rendered in Sarla Verma & Others v. Delhi Transport Corporation & Another : (2009) 6 SCC 121.