MARAHANUMAKKA Vs. UNITED INDIA INSURANCE COMPANY LTD

JUDGEMENT

(1.) The unfortunate wife and daughter/appellants filed the present appeal against the judgment and order dated 20.06.015 in ECA.No.313/2014 on the file of the III Additional Senior Civil Judge, Court of Small Causes, MACT, Bangalore. Tribunal awarded compensation of Rs.4,75,250.00 with interest at the rate of 12% p.a. from the date of accident till the date of deposit.

(2.) Facts of the case are that:

(3.) Respondent No.1 is the insurer of the offending vehicle and respondent No.2 is the owner of the said vehicle and the policy was in force as on the date of accident. Hence, respondent Nos.1 and 2 both are liable to pay the compensation to the appellants.