UNITED INDIA INSURANCE COMPANY LIMITED Vs. NARAYANAGOWDA

JUDGEMENT

(1.) THOUGH this appeal is posted for Orders, the same is taken up for final disposal, with the consent of the learned counsel appearing for both the parties.

(2.) THIS appeal by the Insurer is directed against the judgment and award dated 30th April 2012, passed in MVC No.1122/2010 (Old MVC No.659/2005), by the II Additional Sessions Judge, and Motor Accident Claims Tribunal, Mysore, (for short, 'Tribunal'), seeking reduction of compensation, on the ground that, the compensation awarded by Tribunal is excessive and on the higher side.

(3.) THE facts of the case as stated in the claim petition are that, at about 8 -45 P.M., on the ill -fated day, i.e. on 09 -12 -2004, when the deceased was travelling on his Kinetic KB 100 vehicle, from Hunsur side, he met with an accident, on account of rash and negligent driving by the driver of the Bus bearing Registration No.KA -06/A -3128. Due to the impact, the deceased sustained grievous injuries and unfortunately, died on the spot.