DEPUTY COMMISSIONER OF POLICE AND THE DIRECTOR, KARNATAKA GOVERNMENT INSURANCE DEPARTMENT Vs. SAJIDA BEGUM W/O LATE IMRAN KHAN AND OTHERS

JUDGEMENT

(1.) THIS appeal is by the Government challenging the quantum of compensation awarded by the Tribunal.

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

(3.) BRIEF facts of the case are: That on 08.01.2005 when deceased Imran Khan was riding Hero Honda bearing registration No. CAQ 6040 on Mysore -Bangalore road, Ramanagara Taluk a Police Jeep bearing No. KA -01 G -347 came in a rash and negligent manner and dashed against the two wheeler. As a result deceased Imran Khan died on the spot. Hence his wife, children and parents filed a claim petition before MACT, Bangalore seeking compensation of Rs. 24,00.000/ -. The Tribunal by impugned judgment, and award has awarded Rs. 4,17.500/ - with interest at 7% p.a. from the date of claim petition till the date of realisation. Aggrieved by the quantum of compensation awarded by the Tribunal the owner and the insurer of the offending vehicle have preferred this appeal seeking reduction of compensation.