PRITI SINGH Vs. RELIANCE GENERAL INSURANCE CO. LTD

JUDGEMENT

(1.) These appeals by the claimants and the insurer are filed being aggrieved by the judgment and award dtd. 2/11/2023 in MVC No.1987/2019 passed by the MACT, Bengaluru City.

(2.) MFA No.1567/2024 is filed by the claimants seeking enhancement of compensation, while MFA No.498/2024 is filed by the insurer disputing liability.

(3.) The claimants filed a petition under Sec. 166 of the Motor Vehicles Act, 1988 (for short, 'M.V. Act') seeking compensation of Rs.3.00 crore for the death of Santhosh Kumar Singh in a road traffic accident. It is averred in the claim petition that on 29/1/2019, at about 7:30 a.m., Santhosh Kumar Singh was riding his Honda Activa bearing registration No.KA-01-JA-0188 on HCL Company Road near Gyan Space Company, Phase-I, Electronic City, when the driver of a Water Tanker bearing registration No.KA-51-AB-8523, coming from East to West at high speed and in a rash and negligent manner without adhering to traffic rules, dashed against the Honda Activa. Due to the impact, Santhosh Kumar Singh sustained grievous injuries and, though he was shifted to Sparsh Hospital, he succumbed to the injuries on the way to the hospital.