DIVISIONAL MANAGER Vs. BHAGYAMMA

JUDGEMENT

(1.) The above MFA No.2236/2013 is preferred by the Insurer/2nd respondent before the Tribunal challenging the judgment and award dated 23.11.2012 passed by the Additional Senior Civil Judge and CJM and MACT at Mandya, in MVC No.206/2009 wherein a total compensation of Rs.7,05,000/- with interest at the rate of 6% per annum was awarded to the claimants namely the legal representatives of the deceased Sundresh @ Sundreshgowda who died in a road traffic accident on 08.01.2009 involving a Toyata Qualis Car bearing Registration No.KA.03/MK 369 and lorry bearing No.KL.08/J 1827. The Tribunal has held that there is a contributory negligence on the part of both the vehicles and thereby directed each of the owner and insurer of both the vehicles to deposit 50% of the compensation amount.

(2.) I have heard the learned counsel appearing for the appellant and learned counsel appearing for the respondents.

(3.) Notice to respondent No.6 has been held sufficient.