UNITED INDIA INSURANCE COMPANY LIMITED Vs. YESHAPPA

JUDGEMENT

(1.) This is an appeal by the insurance company calling in question the correctness of the judgment and award dated 28.09.2011 in MVC No.142/2009 by Prl. Senior Civil Judge and MACT-II, Bidar.

(2.) The facts leading to the claim petition proceeded on the allegation that the claimant was traveling in Maxi Cab bearing registration No.KA-321568 on 7.5.2008 and at about 1.00 p.m. when the vehicle reached near Marapur-T on Bidar-Astoor road, on account of rash and negligent driving of the driver of the vehicle it met with an accident resulting in injuries to the claimant. The claim petition was allowed by the learned Tribunal awarding a compensation of Rs.1,60,200/- with interest thereon at 6% p.a. from the date of petition till its payment.

(3.) The appellant insurance company is aggrieved by the fastening of liability on it to pay the compensation.