UNITED INDIA INSURANCE CO.LTD. Vs. RAMESH

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for respondent No.1.

(2.) This appeal is filed by the Insurance Company challenging the judgment and award dtd. 11/7/2012, passed in MVC.No.439/2010, on the file of the Senior Civil Judge and MACT, Iternate Court, Byadagi ('the Tribunal' for short) questioning the quantum of compensation as well as liability.

(3.) The factual matrix of the case of the claimant before the Tribunal is that the claimant met with an accident on 2/9/2009 and he himself and others were travelling in the autorickshaw for attending the sandy work and the vehicle was driven in a rash and negligent manner, as a result, the accident was taken place and hence he made the claim. The Tribunal after considering both oral and documentary evidence on record, allowed the claim petition granting compensation of Rs.1,51,000.00 with interest at 6% per annum. Hence, the present appeal is filed.