DIVISIONAL MANAGER Vs. APPANNA YAMANAPPA KARAVI

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the records.

(2.) The insurance company has preferred these appeals, challenging the liability fastened on it to pay the compensation awarded in the impugned common Judgment dated 25.08.2009, passed by the Member, Additional MACT., Belgaum, made in MVC Nos. 2119/2006 & 2118/2006 .

(3.) The facts of the case are that on 22.05.2006 at about 9.00 a.m, when the injured-claimants namely, Appanna Yamanappa Karavi being a rider of the motorcycle bearing registration No KA-29-G-2893 and his wife Smt. Gudadamma being a pillion rider were proceeding on Belgaum-Bagalkot road at Hanamanatti village, Bailhongal taluk, a truck bearing Registration No.KA-24/5156, driven in a rash and negligent manner by its driver, dashed against them. Due to the impact, they sustained injuries.