THE BRANCH MANAGER Vs. SHANKARGOUDA

JUDGEMENT

(1.) THE insurer has challenged the judgment and award of the Tribunal imposing the liability to pay the compensation for the death of one Neelamma in a motor vehicle accident.

(2.) THE facts reveal that while Neelamma was traveling in Mahindra Jeep bearing Reg. No. KA -20 -M -1914 on 08.07.2006, an accident occurred due to the rash and negligent driving of the driver of the jeep and in the said accident, she sustained severe injuries and died in the hospital during treatment. Therefore, her legal representatives made a claim for compensation before the Tribunal.

(3.) I have heard the learned counsel for both the parties.