DIVISIONAL MANAGER, THE ORIENTAL INSURANCE CO. LTD. REPRESENTED BY ITS REGIONAL MANAGER Vs. NAGARAJU AND L. SHANKAR BOTH S/O LINGEGOWDA

JUDGEMENT

(1.) THIS appeal is by the Insurance Co. challenging the award made by the Tribunal both on the ground of liability as well as quantum of compensation.

(2.) THE appeal is admitted and with the consent of the learned Counsel appearing for parties, it is taken up for final disposal.

(3.) BRIEF facts of the case are: On 27 -3 -06. when the claimant was travelling as a pillion rider in motor cycle bearing registration No. KA. 11/H.6036 on Mandya - Keragodu road near Honaganahalli gate, he met with an accident due to the rash and negligent riding of the motor cycle by its rider. As a result, he fell down and sustained injuries. He filed a claim petition before the MACT, Mandya, seeking compensation of Rs. 5,25,000/ -. The Tribunal awarded him a sum of Rs. 56,000/ - with interest at 6% p.a. from the date of claim petition till the date of realisation.