BRANCH MANAGER, ORIENTAL INSURANCE CO. LTD. Vs. GIRIJA

JUDGEMENT

(1.) The accident which occurred on 30/7/2010 within the limits of Belthangady Police Station is the cause of action for two claim petitions in MVC 1901/2010 and 1286/2010. Both the petitions were allowed in part. Tribunal awarded the compensation of Rs.28,90,000.00 with interest @ 6% p.a. excluding the interest on future medical expenses in MVC 1901/2010. The claimant in MVC 1901/2010 is seeking enhancement by filing the appeal in MFA 8509/2010. Tribunal awarded the compensation of Rs.12,55,000.00 with interest @ 6% p.a. to the claimants in MVC No.1286/2010.

(2.) Insurer has filed MFA 7662/2014 and MFA 7663/2014 challenging the liability and quantum in both the claim petitions referred above. Thus all three appeals are heard together and disposed of by a common judgment.

(3.) Facts in MFA 7662/2014 (MVC 1901/2010):