SHRIRAM GENERAL INSURANCE COMPANY LTD. Vs. GIRIYAMMA

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 5/8/2011 passed in MVC No.6779/2009 by the Motor Accident Claims Tribunal-V, Court of Small Causes, Bangalore City (for short 'the Tribunal'), the respondent No.1 therein has preferred this appeal.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) Brief facts of the case are as follows: The deceased Srinivasaiah met with an accident on 2/4/2009 at about 4.30 p.m. when he was standing on the top of the lorry bearing registration No.KA.06.A.8441 in order to remove the water on the tarpal and the said lorry was parked in front of SS Hospital, Davanagere by the side of the road and during that that time another lorry bearing registration No.KA.25.9218 being driven in a rash and negligent manner dashed against the parked lorry. Because of which, deceased fell down and sustained grievous injuries and he was taken to the hospital and he died on 8/7/2009. Petitioners who were his dependents filed MVC No.6779/2009 and the Tribunal, has awarded a compensation of 3,58,000/- along with interest @ 6% p.a. from the date of petition till the date of deposit in Court under the following heads:- <IMG>JUDGEMENT_358_LAWS(KAR)1_2023_1.jpg</IMG> Aggrieved by the same, insurance company has filed this appeal.