MEENAKSHI Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) This appeal arises from the judgment dtd. 2/8/2017 rendered by the learned Division Bench of the High Court of Karnataka, Kalaburagi Bench in M.F.A. No. 200311/2016 (MV) whereby, while partly accepting the appeal preferred by the respondent No. 1- Insurance Company [Respondent no. 2 was deleted vide order dtd. 28/8/2023 by the Hon'ble Judge-in-Chamber], the High Court reduced the compensation awarded to the claimant i.e., Appellant herein vide award dtd. 25/11/2015 passed by the Principal Senior Civil Judge and MACT [hereinafter being referred to as 'The Accident Claims Tribunal'] at Kalaburagi in a claim petition [MVC No. 887 of 2013] filed by the appellant herein. The Accident Claims Tribunal had awarded compensation to the tune of Rs.1,04,01,000.00 with interest @ 6% per annum to the claimant i.e., the appellant herein being the mother of Shri Suryakanth who expired in a road accident on 29 th August, 2013. The Accident Claims Tribunal, assessed and quantified the compensation in the following manner:-