NATIONAL INSURANCE COMPANY LTD. Vs. SAROJAMMA

JUDGEMENT

(1.) This is an appeal filed under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act' for brevity) by the appellant/Insurer, challenging the judgment and award dtd. 1/2/2012 passed in M.V.C.No.7/2010 by the Motor Accident Claims Tribunal, Arkalgud (hereinafter referred to as 'the Tribunal' for brevity).

(2.) The facts leading to filing of the claim petition is that, the petitioner before the Tribunal, aged 38 years claims to be a vegetable vendor said to have sustained injuries while standing on the side of the road on 24/8/2009 allegedly hit by a motor cycle, which is insured with the appellant herein. After 17 days from the date of the alleged accident, the petitioner filed complaint with Gorur Police against the motor cycle bearing No.KA-13/U-6855. As such, she claimed compensation. The Tribunal vide the impugned judgment has awarded compensation of Rs.22,000.00 with interest @ 6% per annum, fastening liability on the insurer/appellant herein.

(3.) The appeal is filed on the following grounds: