SENIOR MANAGER CLAIMS BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. Vs. SMT. M.Y. KAMALAKSHI W/O LATE G. NAGARAJU AND OTHERS

JUDGEMENT

(1.) THIS appeal is by the insurer of offending vehicle challenging the award of the Tribunal on the ground of quantum.

(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 as pleaded in the claim petition are: On 19.2.2008, when the deceased G Nagaraju was travelling in a Maruthi car from Magadi towards Savanadurga near Nayakanapalya gate, Magadi -Pamanagara road, the driver of the car drove the same in a rash and negligent manner and dashed against the electric pole and due to impact, he sustained injuries and died on the spot. His wife, minor children and parents filed a claim petition before the MACT, Bangalore, seeking compensation of Rs. . 8.00,000/ -. The Tribunal by impugned judgment and award has awarded compensation of Rs. . 9,12.500/ - with interest at 6% p.a.