UNITED INDIA INSURANCE CO LTD Vs. A SRINIVASAN

JUDGEMENT

(1.) This appeal by the Insurance Company is directed against the judgment and award dated 18.12.2009 passed in MVC No.1487/2003 by the Principal District Judge and MACT, Dakshina Kannada, Mangalore, wherein, the claim petition is allowed in part granting compensation of Rs.50,000/- as provided under Section 140 of Motor Vehicles Act, together with interest and directing the Insurance Company to indemnify the same.

(2.) The brief facts of the case are:

(3.) It is stated that deceased was hale and healthy, aged about 21 years and studying Engineering course in KREC Surathkal, Mangalore and petitioners have lost their only son. Hence, they filed claim petition under Sections 140 and 163 of Motor vehicles Act, 1988 seeking compensation of Rs.10.00 lakhs.