UNITED INDIA INSURANCE CO LTD Vs. SIDDALINGAIAH @ SIDDALINGAPPA

JUDGEMENT

(1.) The United India Insurance Co. Ltd. has challenged the legality of the award, dated 5.11.2016, passed by the Small Causes and MACT, Bangalore (SCCH-16), whereby for the death of Mahalinga, son of the claimants-respondent Nos.1 and 2, the learned Tribunal has granted a compensation of Rs.15,71,000/-, along with an interest at the rate of 9% p.a. from the date of filing of the petition, till the date of realization.

(2.) Shortly put, the facts of the case are that on 19.8.2014, at about 9.30 p.m., Mr. Mahalinga was riding a motorcycle from Kalegowdanadoddi Village to Shivanahalli. When he reached near Shivanahalli Junction Road, Kanakapura-Sathnoor Main Road, suddenly, a motorcycle, bearing Registration No.KA-42-R-6415, came from the direction of Kalegowdanadoddi Village, in a rash and negligent manner, on the extreme left side of the road, and dashed against the motorcycle ridden by Mr.Mahalinga. Consequently, Mahalinga sustained grievous injuries; on the way to the hospital, he expired.

(3.) Since, the parents had lost their son in a vehicular accident, they along with others, who had also lost their relatives in the said accident, as three motorcycles were involved in the accident, different claimants filed three different claim petitions before the learned Tribunal. By a common award, dated 5.11.2016, all the three claim petitions were decided together as mentioned above. After appreciating the evidence, the learned Tribunal has granted compensation of Rs.15,71,000/- to the claimantsrespondent Nos.1 and 2. Hence, this appeal by the Insurance Company seeking reduction of the award amount.