NATIONAL INSURANCE CO. LTD., BRANCH OFFICE, GADAG DIVISIONAL MANAGER, REP. BY THEIR ADMINISTRATIVE OFFICER, REGIONAL OFFICE, BANGALORE Vs. SRI P.N. MUTHATHU AND OTHERS

JUDGEMENT

(1.) RESPONDENT No. 2 in MVC.No. 328/2000 on the file of the Principal Civil Judge(Senior Division) and MACT Hubli is the appellant. The parties will be referred according to their ranking before the MACT for convenience.

(2.) FACTS necessary for the consideration of the appeal are as follows:

(3.) WHILE considering the evidence, the learned Member of the Tribunal has found that the driver of the Maruthi Car and also driver of the Luxury bus both are negligent and quantified the contributory negligence at 50%, directed the Insurance Company to pay the compensation awarded in a sum of Rs. 4,63,500/ -.