ROYAL SUNDARAM ALLIANCE INSURANCE COMPANY LIMITED Vs. SHILPA

JUDGEMENT

(1.) Appellant-insurance company is before this Court aggrieved by the impugned judgment and award dated 27/12/2013 passed in MVC No.43/2012 before the learned I Additional Senior Civil Judge and CJM and Additional Motor Accident Claims Tribunal, Dharwad (for short referred to as "the Tribunal") seeking intervention of this Court.

(2.) Heard the learned Advocate for the appellant Sri.G.N.Raichur and Sri B.V.Somapur, learned Advocate for respondents No.1 to 3.

(3.) Briefly stated the facts of the case are, respondents No.1 to 3 herein filed the claim petition before the Tribunal claiming compensation for the death of the deceased Arun Mallappa Hosmani, husband of the first claimant and father of claimant Nos.2 and 3. At the time of accident, Arun was aged 38 years and working as F.D.C. in commercial tax office, Hubballi, getting salary of Rs.18,350/- p.m. On 3/5/2011 at 11.15 a.m, Arun was proceeding in the jeep bearing registration No.KA25/G-9435 from Yallapur towards Hubballi on official work. When the jeep was proceeding near Kirwatti on N.H.63, the lorry (tanker) bearing registration No.KA- 01/AG-4466 coming from opposite side, dashed against the jeep. Arun sustained grievous injuries and died on the spot.