LAWS(KAR)-2020-9-21

REGIONAL MANAGER Vs. VENKATARATHNAM

Decided On September 07, 2020
REGIONAL MANAGER Appellant
V/S
Venkatarathnam Respondents

JUDGEMENT

(1.) These two appeals are filed by the Insurance Company challenging the liability fastened on the Insurance Company in M.V.C.Nos.2247/2007 and 2248/2007 dated 19.08.2009, on the file of the IX Additional Judge, Member, MACT-7, Court of Small Causes, Bengaluru.

(2.) The parties are referred to as per their original rankings before the Tribunal to avoid the confusion and for the convenience of the Court.

(3.) The factual matrix of the case is that both the claimants in their claim petitions contended that on 07.01.2007 at about 1.00 p.m., they were proceeding in Maruthi car bearing registration No.KA-01-Z-4636. When the said vehicle came near Mogili Ghat turning on Bengaluru - Chittor Highway, within the jurisdiction of Bangarupalyam Police, the driver of the said car drove the said vehicle in a rash and negligent manner. The said vehicle dashed the lorry bearing registration No.AP-03-U-2595, which was coming from opposite direction. Due to the impact, they sustained injuries and spent money for treatment.