DIVISIONAL MANAGER, ORIENTAL INSURANCE COMPANY LTD Vs. LAXMI

JUDGEMENT

(1.) These two appeals are directed against the judgment and award passed by Motor Accidents Claims Tribunal, Belgaum, in M.V.C.No.2199/2003 dated 19.11.2012 whereunder claim petition filed by the wife of deceased under Sec. 166 of the Motor Vehicles Act has been allowed in part and a total compensation of Rs. 43,54,424.00 with interest at 6% p.a. has been granted.

(2.) The compensation which has been awarded by tribunal under different heads are: <FRM>JUDGEMENT_352_LAWS(KAR)6_2019_1.html</FRM>

(3.) Appellant in M.F.A.No.21025/2013 was the claimant in M.V.C.No.2199/2003 who filed a claim petition under Sec. 166 of Motor Vehicles Act claiming compensation of Rs. 80 lakhs in respect of death of Sri Vinod Dattopant Kulkarni as a result of injuries sustained by him in a road traffic accident that occurred on 27.01.2000 at 5.45 p.m. It was alleged in the claim petition that deceased Sri Vinod Dattopant Kulkarni was proceeding as a pedestrian and walking towards his office on 27.01.2000 at 5.45 p.m. and at that point of time, a goods tempo bearing registration No.MEH 5913 driven in a rash and negligent manner and with a great speed endangering human life had dashed against said Sri Vinod Dattopant Kulkarni resulting in severe injuries being sustained and immediately thereafter he was admitted to KLE Hospital, Belgaum and was treated from 27.01.2000 to 14.03.2000 and again from 20.03.2000 to 03.04.2000 and on account of treatment not being fruitful resulted in his death on 03.04.2000 due to the grievous injuries sustained in the above said accident. Hence, compensation of Rs. 80 lakhs with interest was sought for.