JAGADEESHA Vs. SATHISHGOWDA M.P. AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimant is arising out of the impugned judgment and award dated 6th April 2013 passed in MVC No. 764/2012 on the file of the Principal, Civil Judge (Sr. Dn.) and MACT, Srirangapatna, (hereinafter referred to as 'Tribunal' for short).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 4,18,200/ - with interest at 7% p.a., from the date of petition till its realization as against the claim made by the appellant, on account of the injuries sustained by him in the road traffic accident.

(3.) WE have heard the learned counsel appearing for the appellant and the learned counsel appearing for the second respondent.