RELIANCE GENERAL INSURANCE CO. LTD. Vs. E. SHAHINA

JUDGEMENT

(1.) The present appeal is filed by the appellant- Insurance Company challenging the judgment and award dtd. 27/4/2015 in MVC.No.364/2010 passed by I Addl. Senior Civil Judge and MACT-V, Davanagere, questioning the liability and also for seeking reduction of quantum of compensation.

(2.) Brief facts of the case are that, on 12/1/2010 deceased-Dadapeer was travelling in Tata Safari bearing No.KA-34/M-5439 from Shimoga to Davanagere. At about 3.30 pm., when the said vehicle was proceeding on Honnali Road near lake Bedara Hosahalli, at that time, respondent No.1 being the driver of Tata Safari drove the same in a rash and negligent manner and dashed against the road side tree and thereby caused the accident. In the said accident, the deceased Dadapeer sustained grievous injuries to the vital parts of the body and died at the spot.

(3.) Heard the arguments from both sides and perused the records.