NALINA Vs. M D KARNATAKA GOVERNMENT INSURANCE DEPARTMENT

JUDGEMENT

(1.) Both these appeals arise out of the same judgment and award passed in M.V.C. No. 266 of 1991, on the file of M.A.C.T. No. IX, Bangalore, and, therefore, they are dealt with together.

(2.) On 19.9.1990 at about 8.15 p.m., one Nalina was crossing the road near the Ulsoor Lake from south to north, when a. car bearing registration No. CAG 5287 came from east to west on that road and hit her. As a result of this accident, she sustained serious injuries. On the ground that the accident was due to rash and negligent driving of the car by its driver, the injured lady, Nalina, claimed a compensation of Rs. 12,00,000/- only, for the injuries sustained by her in the accident before the Claims Tribunal against the respondents, who were the owner and the insurer of the car.

(3.) The respondent Nos. 1 and 2 to the claim petition contested the claim by filing their separate written statements.