THE MANAGER Vs. CHANDAPPA

JUDGEMENT

(1.) INSURANCE Company has challenged the judgment and award in MVC No. 1166/2009, which was pending on MACT No. VI at Bijapur. On the basis of the claim petition filed by Chandappa, who is the 1st respondent herein, the tribunal has awarded a compensation of Rs. 1,05,600/ - with interest at 6% per annum from the date of petition till realization.

(2.) THE fact that the 1st respondent - Chandappa was injured in a motor vehicle accident that took place at about 5.00 p.m. on 16.04.2007, while he was travelling in a auto rickshaw bearing No. KA -28/A -5435, near Nebagiri Nala is not in dispute. What is seriously disputed by the Insurance Company is about its liability to pay the compensation.

(3.) PERUSED the records and heard learned counsel for the parties.