ORIENTAL INSURANCE CO. LTD. DULY REPRESENTED BY THE REGIONAL MANAGER, THE ORIENTAL INSURANCE CO. LTD., BY ITS MANAGER Vs. BALBHEEM JOSHI, S/O. CHIDAMBARA BHAT JOSHI AND CHANDRASHEKAR, S/O. HANUMEGOWDA

JUDGEMENT

(1.) THIS appeal is by the Insurer of the offending vehicle challenging the quantum of compensation awarded by the Tribunal.

(2.) HEARD the learned Counsel appearing for the parties. 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 as pleaded in the claim petition are: That on 08.01.2009 when the claimant was walking on the left side of Attur main road, near Shanimahathma temple, Yelahanka New town, Bangalore a car bearing registration No. KA -04 -MC -S828 came in high speed in a rash and negligent manner and dashed against him, as a result he sustained grievous injuries. Hence, he filed a claim petition before MACT, Bangalore seeking compensation of Rs. 6,00,000/ - and the Tribunal has awarded a compensation of Rs. 2,50,800/ - with interest at 8% p.a.