UNITED INDIA INSURANCE CO LTD. Vs. MANJUNATHA H.

JUDGEMENT

(1.) In these appeals the appellants have challenged the judgment dtd. 5/8/2015 passed in M.V.C.No.834/2015 by the II Additional Senior Civil Judge and Addl.MACT-V, Chitradurga ('the Tribunal' in short).

(2.) The appellant in M.F.A.No.4902/2016 was the 2nd respondent and in connected M.F.A.No.4786/2016 the appellant was the petitioner before the Tribunal. The parties will be referred to as per their status before the Tribunal.

(3.) Briefly stated the facts are that, on 17/12/2013 at 8.00 p.m., while the petitioner and his wife were returning home near A.K.Colony of Sirigere village of Chitradurga Taluk, motor cycle bearing No.KA-16/W-3708 ridden by its rider in a rash and negligent manner dashed against the petitioner and caused him the injuries, he has taken treatment at Kasturba Hospital, Manipal and approached the Tribunal seeking compensation and the claim was opposed by the respondents. The Tribunal after taking the evidence awarded compensation of Rs.2,77,600.00 with interest @ 7.5% and directed the respondents to satisfy the same.