NATIONAL INSURANCE CO Vs. NARESH KUMAR

JUDGEMENT

(1.) This appeal is preferred by National Insurance Company Limited against the Judgment and award dated 09.06.2015 passed by learned MACT-IV, Mangaluru, D.K., wherein the Tribunal partly allowed the claim petition and awarded a compensation of Rs. 4,21,000/- together with interest @ 6% p.a. from the date of petition till its realization.

(2.) The claim petition was filed on 19.09.2008 by one Naresh Kumar in MVC No.1291/2008 before the Tribunal for compensation on account of the injuries suffered by him due to accident that occurred when he was returning home on NH-48 at about 10.30 P.M. a motorbike Bajaj Discover ES 125 CC bearing No.KA-19-W-8991 being ridden in a rash and negligent manner, dashed against Naresh Kumar because of which he suffered grievous injuries.

(3.) Naresh Kumar on account of the injuries claimed compensation of Rs. 25,00,000/- with interest @ 10% p.a.