ORIENTAL INSURANCE COMPANY LIMITED BRANCH OFFICE AT, RANNA CIRCLE, MUDHOL, BY THE MANAGER, REGIONAL OFFICE, THE ORIENTAL INSURANCE COMPANY LIMITED, LEO SHOPPING COMPLEX, NOS. 44/45, RESIDENCY ROAD, BANGALORE-560025 Vs. SMT. SUJATHA, WIFE OF SHRI

JUDGEMENT

(1.) THESE three appeals are by respondent no.2 in MVC.Nos. 123, 124, 125/2006 on the file of the MACT -V. Jamkhandi. The parties will be referred according to their ranking before the MACT for convenience.

(2.) THE facts necessary for the consideration of the appeals are as follows: The case of the claimants is that the deceased Rajugouda Patil along with the claimants in MVC.NO. 124/2006 and 125/2006 were moving in a two wheeler Suzuki Max 100 motorcycle, Then the driver of the goods vehicle bearing registration No. KA 28/3713 has hit the two wheeler from back side, it resulted in accident So, the husband of first claimant and son of the second claimant namely Rajugouda Patil succumbed to the injuries and the other claimants in MVC.No.124 and 125/2006 suffered injuries. So, the legal representatives of the deceased and the injured have preferred these three claim applications.

(3.) THE learned Advocate for the Insurance Company reiterates three grounds and seek for exonerating the Company from paying the compensation.