PRAKASH Vs. NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) Heard Sri. Gurudeva Prasad, the learned advocate appearing for the appellant and Sri G S Marulaiah, the learned advocate for 1st respondent. Notice to Respondent

(2.) is held sufficient vide order dtd. 29/5/2019. 2. Instant appeal is filed by the appellant/claimant questioning both the liability as well as quantum vide impugned judgment and award dtd. 2/9/2015 passed by the Motor Accident Claims Tribunal & V Additional Judge, Court of Small Causes, Mayohall Unit, Bengaluru in MVC 1346/2014. The tribunal has imposed the liability on the 2nd respondent-driver. The petition is dismissed against the insurer - respondent No.1.

(3.) The claim petition in MVC 1346/2014 was allowed in part awarding compensation of Rs.2,08,300.00 with interest @ 9% p.a. from the date of petition till realisation.