ORIENTAL INSURANCE CO. LTD. Vs. MASOOD

JUDGEMENT

(1.) In this appeal, the Insurance Company assailing the judgment dtd. 11/8/2015 passed in M.V.C.No.163/2009 on the file of the Additional Senior Civil Judge and MACT-XI, Tumakuru ('the Tribunal' in short).

(2.) The appellant/insurer was the second respondent, respondent No.1 was the petitioner and respondent No.2 was respondent No.1 before the Tribunal. For the sake of convenience, the parties will be referred to as per their status before the Tribunal.

(3.) Briefly stated, the facts are that, on 14/1/2006 at about 3.15 p.m., the petitioner was riding the motor cycle bearing No.KA-35/H-3223, as a pillion rider on N.H.206 at M.H.Patna gate, at that time, the rider rode the motor cycle in a rash and negligent manner, lost control and capsized and caused grievous injuries, the petitioner took treatment and thereafter he moved the Tribunal seeking compensation. The claim was opposed by the respondents. The Tribunal awarded the compensation of Rs.2,63,000.00 with interest @ 6% per annum.