UNITED INDIA INSURANCE CO. LTD. Vs. SRI. HONNAGANGAIAH S/O. LATE GANGAPPA, SMT. H.J. SHEEBA W/O. C R RAVISHANKAR, SMT. J. SHEELA, D/O LATE H. JAGADISH, W/O. MAHADEVAIAH AND L.M. MANJUNATH S/O. LATE L.G. MARIYAPPA

JUDGEMENT

(1.) THIS appeal is by the insurer challenging the quantum of compensation awarded by the Tribunal.

(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 are: That on 05 -08 -06, when the deceased Jagadish was travelling as a pillion rider on a motor cycle bearing registration No. KA -06 -W -9455 from Dobbspet via Doddaballapura road, near Chikkayellaiahnapalya, the rider of the said motor cycle drove the same in a rash and negligent manner and caused the accident. As a result, the deceased fell down and sustained head injury and succumbed on the way to Hospital. Hence, his father and second daughter filed a claim petition before the MACT, Bangalore, making the first daughter of the deceased as third Respondent, seeking compensation of Rs. 10.30,000/ -. The Tribunal by impugned judgment and award has awarded compensation of Rs. 4,24,000/ - with interest at 8% p.a.