ORIENTAL INSURANCE CO. LTD. Vs. SANDEEP H. A.

JUDGEMENT

(1.) In this appeal, the appellant has challenged the judgment dtd. 27/6/2014 passed in M.V.C.No.976/2012 on the file of the Senior Civil Judge and MACT., 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 to as per their status before the Tribunal for the sake of convenience.

(3.) Briefly stated the facts are that, on 19/11/2011, the petitioner was pillion rider of the motor cycle bearing No.KA-05/HB-3933 at about 11.30 p.m., the rider dashed the motor cycle against the bridge near Harijan Colony, as a result of which, the rider succumbed to death and the petitioner sustained grievous injuries. He has taken treatment at Government Hospital, Maddur and Mandya. The petitioner approached the Tribunal seeking compensation. Claim was opposed by the respondents. The Tribunal awarded Rs.2,43,700.00 with interest @ 6% per annum.