NATIONAL INSURANCE COMPANY LIMITED Vs. SUJATHA

JUDGEMENT

(1.) The present appeal is filed by the insurer under Sec. 173(1) of the Motor Vehicles Act, 1988[Hereinafter referred to as 'Act of 1988'], calling in question the judgment and award dtd. 30/7/2016 passed in MVC No.15/2012 by the Court of the Senior Civil Judge and JMFC, Doddaballapur[Hereinafter referred to as 'Tribunal'].

(2.) For the sake of convenience, the parties herein are referred as per their rank before the Tribunal.

(3.) The relevant facts in a nutshell leading to the present appeal are that the wife and daughter of the deceased filed a claim petition contending, inter alia that on 26/1/2012 when the deceased was walking on the left side of the road, a motorcycle being driven by its rider in a rash and negligent manner, came in a high speed from the opposite direction and hit the deceased causing the accident in question wherein, the deceased sustained grievous injuries and succumbed to the same on the same day in the hospital.