ORIENTAL INSURANCE CO LTD Vs. G HANUMANTHARAYA

JUDGEMENT

(1.) Though this appeal is listed for orders, with the consent of learned counsel for both parties, the matter is taken up for final disposal.

(2.) This appeal is preferred by the appellant - insurance company challenging the impugned judgment and award dated 14.01.2015, passed in MVC No.1/2009 by the Presiding Officer, Fast Track Court & Additional MACT, Hunsur, Mysuru District ('the tribunal' for short) awarding compensation in a sum of Rs.1,95,900/-. In the operative portion of the impugned judgment and award, the tribunal has ordered that the claimant - first respondent herein would be entitled to the interest at 6% p.a. The insurance company being aggrieved by the fastening of the liability by the tribunal has filed the present appeal. Therefore, the intervention of this Court is required in this appeal by reappreciating the entire evidence on record and permitting the appellant to recover the compensation amount from the owner of the offending vehicle.

(3.) The factual matrix of the appeal is as under: