ORIENTAL INSURANCE COMPANY LIMITED Vs. A S RAMU

JUDGEMENT

(1.) This appeal filed under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as "the MV Act ") is by respondent No.2 - Insurance company challenging the quantum of compensation granted to the petitioner.

(2.) For the sake of convenience, the parties are referred to by their rank before the Tribunal.

(3.) FACTS: The brief facts leading to the filing of claim petition are that on 1/12/2012 at about 6.00 a.m., petitioner was proceeding on his Honda Activa Scooter bearing registration No.KA-05-HU-1222 to his office. When he was near 32nd Cross, South end circle Junction, Jayanagar, a car bearing registration No.KA-50-1688 (hereinafter referred to as offending vehicle) came in a high speed, in a rash or negligent manner and dashed against the scooter of the petitioner.