ORIENTAL INSURANCE CO. LTD. Vs. T.R.MARUTHI

JUDGEMENT

(1.) In this appeal, the appellant/Insurance Company has challenged the judgment dtd. 13/6/2014 passed in M.V.C.No.68/2011 by the Senior Civil Judge and Motor Accident Claims Tribunal, Maddur ('the Tribunal' in short).

(2.) The appellant was the second respondent, respondent No.1 was the petitioner and respondent No.2 was respondent No.1 before the Tribunal. The parties will be referred with respect to their status before the Tribunal for the sake of convenience.

(3.) Briefly stated, the facts are that, on 19/4/2010 at about 5.30 p.m., the petitioner near Nandibasaveshwara temple at Chikkankanahalli village, was hit by a motor cycle bearing No.KA- 41/K-6857 and has sustained injuries. The petitioner has claimed compensation of Rs.3,51,000.00. The claim was opposed by the Insurance Company. The Tribunal awarded compensation of Rs.1,60,300.00 with 6% interest. Aggrieved by the same, the insurer is before this court.