ORIENTAL INSURANCE CO. LTD. Vs. MADHU H.K.

JUDGEMENT

(1.) In this appeal, the Insurance Company has challenged the judgment and award dtd. 28/6/2014 in M.V.C.No.955/2013 passed by the Senior Civil Judge and M.A.C.T., Maddur ('the Tribunal' for short).

(2.) For the sake of convenience, the parties shall be referred to as per their status before the Tribunal.

(3.) Brief facts of the case are, on 14/12/2008 at about 05:30 am, the petitioner while riding the motor cycle bearing Reg.No.KA-11/R-8067 on Mysuru-Bengaluru road, near Nidaghatta Check- post, hit against the road divider, fell down and sustained the injuries. After taking treatment at Government Hospital, Maddur and St. John's Medical College Hospital, Bengaluru, he approached the Tribunal for grant of compensation of Rs.6,50,000.00 under Sec. 163-A of Motor Vehicles Act. Claim was opposed by the Insurance Company. The Tribunal after taking the evidence, by impugned judgment awarded compensation of Rs.3,11,600.00 with 6% interest p.a. Aggrieved by the same, the Insurance Company has filed this appeal on various grounds.