NATIONAL INSURANCE CO LTD Vs. GAUTHAM G NAIK

JUDGEMENT

(1.) The Insurance company is in appeal challenging the judgment and award dated 16.6.2009, passed by the MACT-IV and Prl. Civil Judge (Sr.Dn), Bengaluru ['Tribunal' for short] in MVC.No.1907/2005 whereby total compensation of Rs.4,07,500/- is awarded with interest at 6% per annum from the date of petition till the date of realization.

(2.) Claimant preferred petition before the Tribunal, seeking compensation for the injuries sustained by him in the road traffic accident which occurred on 07.01.2004 while proceeding in a motor cycle bearing No. KA-19 Q 0048 as a pillion rider, alleging actionable negligence on the driver of the motorcycle, duly insured with the Insurance companyappellant herein.

(3.) On service of notice, the appellant-Insurance company appeared and contested the matter. On appreciation of material evidence on record, Tribunal awarded compensation as aforesaid. Hence, this appeal by the insurer.