RELIANCE GENERAL INSURANCE COMPANY LIMITED Vs. GANGAPPA

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of both the parties, it is taken up for final disposal.

(2.) The present appeal is filed by the insurance company questioning the quantum of compensation awarded in judgement and award passed in MVC No.339/2012 on the file of I Additional Senior Civil Judge and Additional MACT, Hubballi as well as not considering the contributory negligence aspect.

(3.) Factual matrix of the case of the claimants before the Tribunal is that on 12/4/2012 the Smt. Renuka W/o Gangappa Saunshi was travelling in tempo towards Hubballi to attend a marriage function and when the said vehicle reached near Yamanur, at that time a lorry bearing Reg.No.KA-25/C-19 came and dashed to the tempo from opposite direction. As a result, the Renuka sustained grievous injuries and immediately she was taken to PHC, Navalgund, thereafter to KIMS Hospital, Hubballi and she succumbed during the course of treatment on account of accidental injuries. Hence, the claimants being the dependants, laid a claim before the Tribunal.