UNITED INDIA INSURANCE CO LTD Vs. K TULASI

JUDGEMENT

(1.) Heard the learned counsel for the appellant Insurance Company and the learned counsel for the Respondents no.1 & 2 and perused the records.

(2.) The insurance company has preferred this appeal, challenging the liability fastened on it and also the quantum of compensation in a sum of Rs.7,95,000/- awarded by the MACT, Court of Small Causes, Bangalore (SCCH-4) in MVC No.7212/2012 by the impugned judgment and award dated 15.10.2014, seeking reduction in the compensation awarded by the tribunal.

(3.) The facts of the case are that on 9.6.2012 at about 1.10 p.m. when one Manjunatha was crossing the road at Singasandra bus stop, near Sri. Devi Upahara towards the auto stand on the main road, a Honda city car bearing Registration No.KA-51-M- 1890 which was driven at a high speed in a rash and negligent manner, had dashed against him as a result of which Manjunatha sustained grievous injuries. He was immediately admitted to hospital and was under treatment but however he had succumbed to the injuries while undergoing treatment. The said Manjunatha who was aged about 35 years and a bachelor, was an Electrician / auto driver and was said to be earning Rs.10,000/- per month. In view of his death, the claimants had lost his love and affection and also the earning member of their family. In view of having lost their bread-winner, the claimants had filed a claim petition in MVC.7212/2012 before the Tribunal seeking compensation.