RASAMALLA SANJEEV SANJEEV KUMAR Vs. CH.KUMAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for respondent No.2/insurance company.

(2.) Feeling aggrieved by the award and decree dated 18.05.2006 in O.P.No.53 of 2005 passed by the Motor Accidents Claims Tribunal-cumII Additional District Judge, Warangal (for short 'the Tribunal), the appellant/claimant preferred the present appeal.

(3.) Vide the aforesaid award, the Tribunal has granted an amount of Rs.1,59,436/- towards compensation as against claim of Rs.4,00,000/- with proportionate costs and interest @ 6% per annum from the date of petition till the date of realisation.