ORIENTAL INSURANCE CO LTD Vs. NAGARATHNAMMA

JUDGEMENT

(1.) These two appeals by the Insurer lay a challenge to the judgment and award dated 17.02.2009 made by the MACT, Bengaluru City (SCCH-14) allowing MVC Nos.5906/2007 and 5907/2007, whereby, a compensation in two different sums i.e., Rs. 5,40,000/- and Rs. 1,01,560/- respectively, has been awarded with annual interest at the rate of 6%.

(2.) In a vehicular accident that happened on 26.06.2007, because of rash and negligent driving of Goods Tempo bearing Registration No.KA-08-2687, the loader one Mr.Rajappa sustained fatal injuries and another Ramakka sustained grievous injuries, the former succumbing to the same. In their claim petitions seeking compensation, the appellant-insurer had filed the Written Statement resisting the claim on multiple grounds.

(3.) The MACT, after looking to the pleadings of the parties and the evidentiary material on record, has entered the judgment and awards that are put in challenge by the Insurer in these appeals.