RELIANCE GENERAL INSURANCE COMPANY LTD, Vs. DRAKSHAYINI

JUDGEMENT

(1.) INSURANCE company is in appeal against the judgment and award dated 29th July 2013 passed in MVC No.879/2012 by the Fast Track Court -II and Motor Accident Claims Tribunal, Belgaum awarding compensation of Rs. 33,26,524/ - in the claim petition filed by the respondents herein.

(2.) WE have heard Sri. Nagaraj C. Kolloori, learned counsel, for the appellant and M/s G.B. Naik and P.G. Naik for respondents 1 to 4.

(3.) THE case of the respondents before the Tribunal was that husband of the first respondent, who was working as head constable, succumbed to the injuries sustained by him when a bus bearing No.KA -25/C -3855 dashed against him at Basava Circle at Hirebagewadi. Claimants dependents viz wife and three children submitted a claim petition contending inter alia that deceased was earning a sum of Rs.20,824/ - from his salary and getting income of Rs. 2,00,000/ - per annum from agricultural operations.