SWETHA Vs. MANAGER, HDFC GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) Heard.

(2.) The claimant before the Small Causes Court, Bangalore City, Bangalore in MVC No.4436/2010 was a four year old child. She met with an accident on 10/6/2010 at about 3.45 PM when the claimant was standing on the road along with her father. A Bolero bearing No.KA-51-A-363 being driven in high speed dashed against the claimant. The claimant sustained injuries on her right foot and ankle exposing the tendons of the metatarsal bone. She was treated in the hospital and a petition was filed by her father claiming compensation.

(3.) The petition was filed against the owner of the offending vehicle who was arrayed as 2nd respondent before the Tribunal and the insurance company - respondent No1. The Tribunal after considering the evidence on record has held that the claimant is entitled for compensation as there was valid insurance policy and the insurance company was held liable to pay the compensation of Rs.42,000.00.