MANAGER Vs. MAHADEVA

JUDGEMENT

(1.) This appeal is filed by the Insurance Company, challenging the judgment and award dated 18.02.2014 passed in MVC No.44/2010 on the file of the Senior Civil Judge and MACT, Malavalli, wherein a total compensation of Rs.60,000/- was awarded with interest at 6% per annum to the injured-claimant, who sustained injuries in a road traffic accident, which occurred on 14.06.2009.

(2.) I have heard the learned counsel for the appellant-insurance company. Though the respondents are served, they are unrepresented.

(3.) The case of the claimant was that on 14.06.2009 at about 2.40 p.m., while he was crossing the Maddur-Kollegala Main Road, in front of Government Hospital, Malavalli, the motor cycle bearing registration No.KA-41-K-590 ridden by its rider in a rash and negligent manner, dashed against him, on account of which, he fell down and sustained injuries such as fracture of right leg ankle joint and abrasion over the right arm shoulder and left arm shoulder and tenderness all over the body. He claimed a total compensation of Rs.5 Lakhs from the respondents.