DIVISIONAL MANAGER Vs. MONIKA

JUDGEMENT

(1.) This appeal is filed under Sec. 173(1) of M.V.Act, by the appellant-Insurance Company challenging the judgment and award dtd. 15/11/2014 passed in MVC No.208/2013 by the Fast Track Court, Basavakalyan, whereby the tribunal has awarded compensation of Rs.2,25,000.00 with interest @ 6% p.a. to the petitioner.

(2.) For the sake of convenience, parties are referred with the ranks occupied by them before the Tribunal.

(3.) The brief facts leading to the case are that on 17/1/2013 at about 1.30 p.m, the minor petitioner while returning towards the bus stand met with an accident due to rash and negligent driving of the vehicle bearing registration No.KA-33/N-435 i.e. Tata Sumo. The petitioner was immediately admitted to Saibaba Hospital, Umerga, wherein she has undergone necessary treatment as an indoor patient for more than 15 days and spent more than Rs.1,00,000.00.