DIVISIONAL MANAGER BAJAJ ALLIANZ GENERAL INSURANCE CO. LTD. AND OTHERS Vs. RAMACHANDRA @ K. MANJAPPA AND OTHERS

JUDGEMENT

(1.) Heard the learned counsel appearing for both parties.

(2.) These two appeals are filed by the Insurance Company, assailing the judgment and award dated 20.4.2009 passed in MVC.Nos.202/2007 and 204/2007 by the Additional Civil Judge (Sr.Dn.) and Member, Additional MACT, Sagar.

(3.) The brief facts leading to filing of these appeals are that on 11.4.2007 at about 1.00 p.m., when the claimants were proceeding on a Hero Honda Motor Bike bearing Registration No.KA.15/E.6078 near Shiruvala Cross on Jog Road, at that time, another Motor Bike bearing Registration No.KA.15/J-2442 came in a rash and negligent manner from their behind and dashed to their motor bike, as a result of the same, both the petitioners sustained injuries. Immediately, they were shifted to Spandana Health Clinic, Sagara and after treatment for a period of six days as per Doctor's advise, they have taken bed rest for two months. Due to the accidental injuries, petitioners suffered huge loss. It was further contended that both the petitioners were working as Teachers. Hence, they were unable to attend the duties for a period of six months and there is loss of income and as such both the petitioners have filed the claim petitions claiming compensation.