BAJAJ ALLIANZ GENERAL INSURANCE Vs. CHIKKAMMA

JUDGEMENT

(1.) This appeal is directed against the judgment and award passed by the Civil Judge (Sr.Dn) and Additional MACT, Gubbi, on 30.09.2009 in MVC No.1284/2005 filed by respondent No.2 herein, which came to be allowed in part and the claimant was awarded an amount of Rs.24,330/- together with interest @ 6% per annum from the date of petition till realization.

(2.) In order to avoid confusion and overlapping, the parties, hereinafter, are referred in accordance to their respective rankings held before the Tribunal.

(3.) The case pertains to an accident which occurred on 16.08.2005 at about 04.30 pm at Lakkenahalli village, within the jurisdiction of Gubbi police, wherein a motor car bearing Reg.No.KA-05/N-9641 being driven in rash and negligent manner bound to Mudigere, dashed against the petitioner and caused injuries and he took treatment at Siddartha Medical College Hospital, Tumakuru. It is also stated that he was an agriculturist and earning Rs.3,000/- per month. Hence, he sought for compensation. The Tribunal after examining the materials on record, awarded compensation as under: