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

JUDGEMENT

(1.) Both these appeals are directed against the award and judgment passed by the learned MACT-IX, Mudhol in MVC No.279/2015 dtd. 20/2/2018 filed by the respondent No.2 as well as petitioner.

(2.) For the sake of convenience, I refer the parties as per their ranks before the trial Court.

(3.) It is the case of the petitioner before the trial Court that on 8/3/2015 at about 6 a.m. deceased Ashok Manta was going towards Srishailam as pedestrian on Raichur-Mantralaya road. Near Maremma temple, driver of the lorry bearing No.RJ- 2/8782 drove the said lorry in rash and negligent manner and dashed against the Ashok Manta. As a result, he sustained grievous injuries and succumbed to the injuries. He was aged about 45 years having income of Rs.15,000.00 per month, by working as a clerk. Petitioners are his legal heirs, were depending upon his earnings. With these reasons, petitioners prayed to award compensation of Rs.35,00,000.00.