BRANCH MANAGER Vs. GURUMURTHY

JUDGEMENT

(1.) Heard the learned counsel for the appellant and the learned counsel for the claimants-Respondents No.1 to 4. Perused the records.

(2.) The insurance company has preferred this appeal, challenging the quantum of compensation awarded in the impugned judgment dated 15.10.2014 passed by the II Addl. Senior Civil Judge and Addl. MACT-V, Chitradurga in MVC No.18/2014, seeking reduction in the compensation awarded by the tribunal.

(3.) The facts of the case are that on 18.07.2013, when the deceased Dayananda was proceeding on a motor-cycle bearing Reg.No.KA-16/S-7543 from Malappanahatty to Chitradurga, the rider of the motor-cycle bearing No.KA-16/Q-313 came in a rash and negligent manner and dashed against him. Due to the impact, he sustained grievous injuries and shifted to District Hospital, Chitradurga. Thereafter, shifted to SSIMS Hospital, Davanagare and after first aid treatment, again shifted to Kasturba Hospital, Manipal and died while taking treatment on 20.07.2013.