KARNATAKA GOVERNMENT Vs. B. M. MUNIRAJU

JUDGEMENT

(1.) This appeal is filed under Sec. 173(1) of the Motor Vehicles Act 1988 (hereinafter referred to as ' MV Act ' for brevity) by the appellant-Karnataka Government Insurance Department (for short 'the KGID'), calling in question the judgment and award dtd. 5/5/2012, passed in M.V.C.No.5488/2010, on the file of the Motor Accident Claims Tribunal, at Bangalore, (hereinafter referred to as 'the Tribunal' for brevity) seeking to set aside the impugned judgment and award passed by the Tribunal and exonerate the petitioner from the liability to pay compensation awarded by the Tribunal.

(2.) On 1/7/2010 at about 8.45 p.m., the claimant Sri B.M. Muniraju/petitioner was standing on Byatarayanapura Service Road, B.B. Road, Opposite to Basavalingappa Bhavan to cross the road, at that time, one Ambassador Car bearing Reg.No.KA 04 MG 6726 came in high speed, in rash and negligent manner and dashed against the petitioner due to which he was forcibly knocked down and sustained multiple fractures and other serious injuries.

(3.) Hence, a claim petition was filed by the injured under Sec. 166 of the M.V. Act, claiming compensation. The Tribunal on appreciating the materials on record, allowed the claim petition in part, and awarded a compensation of Rs.9,42,200.00, along with interest at 6% per annum from the date of petition till the date of deposit. The Tribunal held the respondents jointly and severally liable to pay the compensation. Primarily the appellant/KGID herein is directed to pay compensation amount with interest within 30 days from the date of award.