SHRIRAM GEN INS CO LTD Vs. MARUTI

JUDGEMENT

(1.) Mfa No.23674/2012 has been preferred by the appellant-insurer and MFA No.22183/2013 has been preferred by the appellants-claimants being aggrieved by the judgment and award passed by the III Additional Senior Civil Judge and Additional M.A.C.T., Belgaum, in MVC No.2581/2010, dated 31.03.2012.

(2.) Heard. Appeals are admitted. Though the appeals are posted for orders, with the consent of the learned counsel for the parties, they are taken up for final disposal.

(3.) The brief facts as averred in the claim petition are that on 14.05.2010 at about 2.00 p.m. one Ningappa was going by walk and when he reached near Poornima Hotel of Kanabargi-Belagavi road, a goods TATA ACE vehicle bearing registration No.KA-22/B-2878 came rashly and negligently and dashed to the said Ningappa. Due to the said impact, he suffered grievous injuries and was shifted to District Hospital, Belgavi and thereafter he was bedridden. Therefore, he filed a claim petition claiming compensation. Subsequently he died on 01.07.2011 and the petitioners were brought on record by filing amendment application.