UNITED INDIA INSURANCE CO. LTD., P.B. NO. 11, UDAYAVANI BLDG., TILE FACTORY ROAD MANIPAL BY DIVISIONAL MANAGER UNITED INDIA INSURANCE CO. LTD., KRISHNA COMPLEX G.B. PANTH KARG, UDUPI-576 101 BY ITS MANAGER Vs. ROOPA PAI

JUDGEMENT

(1.) THE appellant/Insurance company is before this Court contending that Tribunal erred in holding that accident occurred solely due to rash and negligent driving of the car bearing registration No. KA -20 -A -5666 by its driver. He submitted that accident occurred solely due to rash and negligent driving of the motor cycle hearing registration No. KA -20 -H -8085 by the claimant himself. He also submits that Tribunal has awarded exhorbitant compensation. He prays that impugned judgment and award may be set aside and the claim petition may be dismissed. There is no representation for respondents -1 to 3/claimants.

(2.) PERUSED the L.C.R.

(3.) OWNER of the car filed written statement denying averments of the claim petition and sought for dismissal of the same. In para No. 9 of the statement of objections, it was averred that accident occurred solely due to rash and negligent driving by the rider of the scooter and there was no negligent act on the part of the driver of the car.