ORIENTAL INSURANCE CO LTD Vs. PODHU

JUDGEMENT

(1.) The present appeal is filed by the Insurance Company challenging the judgment and award dated 03.07.2012 passed in MVC No.5614/2006 on the file of MACT, Court of Small Causes at Bengaluru, whereby the Tribunal awarded a total sum of Rs.1,80,000/- with interest at 6% per annum to the claimantsrespondents, for the death of one Arvind, who died in a road traffic accident occurred on 27.07.2006, involving a Tata Sumo bearing registration No.KA-51-1100.

(2.) I have heard the learned counsel for the appellant - Insurance Company.

(3.) The brief facts of the case are that, on 27.07.2006 at about 3.45 p.m., deceased Arvind while crossing Bhannerghatta Road, near Shilpakala Mantapa, at that time, a Tata Sumo bearing registration No.KA-51-1100 driven by its driver in a rash and negligent manner, dashed against him, on account of which, he fell down and sustained grievous injuries and shifted to Victoria Hospital, but on the way to the hospital, he succumbed to the injuries.