UNITED INDIA INSURANCE CO. LTD. Vs. GIRIJAMBA

JUDGEMENT

(1.) This appeal is filed by the insurance company against the Judgment and award dated 30.09.2009 passed in MVC No.2737/2008 by the MACT, Bengaluru, wherein the Tribunal has awarded a total compensation of Rs.8,34,000/- with interest at the rate of 6% p.a. to the claimants, for the death of one Kantharaju in a road traffic accident which occurred on 18.01.2008.

(2.) Appeal is preferred challenging the liability whereby the Tribunal held both the respondents jointly and severally liable to pay compensation and directed the second respondent before the Tribunal, insurer to deposit the award amount.

(3.) I have heard the learned counsel appearing for the appellant-insurer and learned counsel appearing for the respondents/claimants.