THE MANAGER Vs. SUNANDA

JUDGEMENT

(1.) THE appellant -insurer has approached this Court in appeal challenging the quantum of compensation granted by the Tribunal for the death of one Ashok in a motor vehicle accident.

(2.) THE facts reveal that on 07.11.2008, Ashok (the deceased) was waiting for a bus on Toravi Tanda cross and at about 2.30 p.m., the motorcycle bearing Reg. No. KA28/TR5651 driven in a rash and negligent manner came from Tikota side and hit Ashok (the deceased); he sustained grievous injuries and was admitted in the hospital for treatment; he died during the treatment. The legal representatives i.e., his wife, mother and children made a claim for compensation for loss of dependency, medical expenses and other conventional heads.

(3.) THE Tribunal after hearing the learned counsel and appreciating the evidence on record, allowed the claim petition in part and granted compensation of Rs. 8,57,250/ - with interest @ 6% p.a. Aggrieved by the amount awarded, the insurer has filed this appeal.