BRANCH MANAGER Vs. RADHA L

JUDGEMENT

(1.) The present appeal is filed by the insurer assailing the judgment and award passed in MVC.No.1751/2014.

(2.) The facts as laid down in the claim petition is that on 24.02.2014, while the deceased was walking on the left side of Mud footpath road near Boovanahalli Cross, B.M. road, Hassan Taluk, Hassan District, a car bearing Registration No.KA-05-MF-5565 being driven in a rash and negligent manner dashed against the deceased who fell down, sustained grievous injuries and succumbed to the injuries and died.

(3.) The claim petition was filed and it was contended that the deceased was a Supervisor and earning Rs. 14,500/- per month. The Tribunal after considering the material and evidence on record, allowed the claim petition by awarding compensation of Rs. 18,35,000/-.