NATIONAL INSURANCE CO. LTD. Vs. RENUKA AND OTHERS

JUDGEMENT

(1.) THIS appeal by the National Insurance Company is directed against the judgment and award in. MVC No. 2991/2012 dated 13.3.2013 on the file of the Motor Accident Claims Tribunal -V, Court of Small Causes, Bangalore City, whereby the Tribunal has awarded total compensation of Rs. 5,71,500/ - with interest at 6% per annum from the date of the petition till the date of deposit. Learned Counsel for the appellant would contend that the driver of the offending lorry is not solely responsible for the accident. The deceased, who was riding the motor bike was also responsible for the accident. Therefore, the Tribunal is not justified in fastening the entire liability on the appellant -Insurance Company. He has taken me through the evidence of the parties and the documents marked in their evidence.

(2.) ON the other hand, learned Counsel appearing for the respondent/claimants has sought to justify the impugned judgment and award.