NATIONAL INSURANCE COMPANY LIMITED Vs. MOHAN KUMAR D.

JUDGEMENT

(1.) In this appeal, the Insurance Company has challenged the award of global compensation of Rs.80,000.00 by judgment dtd. 21/3/2012 in M.V.C. No.160/2009 by Principal Senior Civil Judge and M.A.C.T, Shimoga ('the Tribunal' in short).

(2.) The appellant is the respondent No.3, respondent No.1 is the petitioner, respondents No.2 and 3 are the respondents No.1 and 2 before the Tribunal. For the sake of convenience, the rank of the parties will be referred to as per their status before the Tribunal.

(3.) The brief facts are that, in a road traffic, accident occurred on 26/6/2008 involving the motor cycle bearing No.KA-15/J-9040 with tractor-trailor bearing No.KA-17/T- 9642-9643, the petitioner has sustained injuries. He has filed the claim petition before the Tribunal seeking compensation. The claim was opposed by the Insurance Company. By impugned judgment, the Tribunal awarded global compensation. Aggrieved by the same, the Insurance Company has filed this appeal on various grounds.