SHANTA Vs. SANTOSH

JUDGEMENT

(1.) This is a claimant's appeal questioning the correctness and legality of judgment and award passed by MACT, Belagavi dated 23.01.2017, whereunder claim petition filed by appellant has been allowed in part and as against a claim for award of compensation of Rs.50,00,000.00 a sum of Rs.11,77,871.00 with interest at 6% p.a. has been awarded.

(2.) Husband of claimant, late Shri Veeranna while proceeding on his motorcycle bearing registration No.KA- 23/K-4291 (for short hereinafter referred to as 'motorcycle') is said to have been dashed by Suzuki Access vehicle bearing registration No.KA-22/EE-0999 driven by its rider in a rash and negligent manner and on account of said impact, Shri Veeranna is said to have sustained fatal injuries to vital parts of his body and while taking treatment at KLE Hospital, Belagavi, he succumbed to injuries sustained. Hence, claim petition was filed by the wife seeking compensation of Rs.50,00,000.00.

(3.) On service of notice, insurer of the Suzuki Access appeared and filed written statement denying the claim and contending that accident occurred due to negligence on the part of deceased himself.