NATIONAL INSURANCE CO , LTD Vs. REKHA DEVI,

JUDGEMENT

(1.) THOUGH these matters are posted today for orders, with the consent of learned counsel appearing for both the parties, the same are taken up for final disposal.

(2.) THESE appeals by the Insurer are directed against the common judgment and award dated 21/03/2007 passed in MVC Nos.8800/2005 and 590/2006, respectively, by the XVI Additional Judge and Motor Accident Claims Tribunal, Bangalore City, (for short 'Tribunal' ).

(3.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 4,12,500/ - and Rs. 4,36,500/ - respectively, with interest at 6% p.a., from the date of petition till the date of realization, as against the claim made by the claimants for a sum of Rs. 7,00,000/ - and Rs. 5,00,000/ - respectively, on account of the death of the deceased Sri. Gyanchand and Sri. Dhanraj, in the road traffic accident that occurred on 5.10.2005 at about 11.10 p.m., when deceased Gyanchand was riding a motor cycle bearing No.TN.30.C.5207 along with his brother Dhanraj as a pillion rider on Grade separator road, within the jurisdiction of High Grounds police station from southern side to northern side and dashed against a BMTC bus bearing No.KA.01.F.3073 which was coming from opposite direction.