BAJAJ ALLIANZ GENERAL INSURANCE CO LTD Vs. HANMANTAPPA

JUDGEMENT

(1.) The insurer-Bajaj Allianz General Insurance Company Limited being aggrieved by the common judgment and award dated 10.02.2017 passed in MVC 6 Nos.871/2014, 872/2014 and 873/2014 by the II Additional Senior Civil Judge and Member, Additional Motor Accident Claims Tribunal, Ranebennur has filed these appeals.

(2.) It is the case of the claimants before the Tribunal that on 08.01.2014 at about 12.15 p.m. one Hanumanthappa Mailappa Doddamani was riding the motorcycle bearing Registration No.KA-27/Y-5501 along with Sannappa Bani and Hanumanthappa Huchappa Doddamani as pillion riders from Devargudda-Kajjari village. When the vehicle came near Kotihal village, a car bearing No.KA-04/MH-0616 came in a rash and negligent manner and hit the motorcycle, as a result, the rider and pillion riders of the bike fell down and sustained grievous injuries.

(3.) The legal representatives of deceased Hanumanthappa Mailappa Doddamani filed MVC No.871/2014 and legal representative of Sannappa Hanumanthappa Banifiled MVC No.872/2014 and the other pillion rider who sustained injuries filed the petition in MVC No.873/2014.