ROYAL SUNDARAM ALLAINCE INSURANCE CO LTD Vs. THRIVENAMMA

JUDGEMENT

(1.) THE case made out is that between 17/18.08.2005 at about 0.15 hours in the mid-night when Kariyanna and the husband of the petitioner in M.V.C. No.6580/2005 viz., Gujjarappa were travelling in a mini lorry bearing No.KA-14-7140, at that time, the driver of the said vehicle drove the same in a high speed and dashed against a stationary lorry bearing No.KA-04-D- 2349. Due to the impact, Kariyanna and Gujjarappa sustained injuries.

(2.) THEREAFTER , Kariyanna filed M.V.C. No.6577/2005 seeking damages for the injuries caused to him and the legal representatives of Gujarappa filed M.V.C. No.6580/2005 seeking compensation.

(3.) AGGRIEVED by the same, the insurer of the stationary lorry has filed the present appeal questioning the liability to satisfy the amount awarded by the Tribunal.