UNITED INDIA INSURANCE CO LTD Vs. K DHARMENDER

JUDGEMENT

(1.) This appeal is directed by the insurance company against the award dated 01.07.2016 passed by the Motor Accidents Claims Tribunal-cum-VIII Additional District Judge, Ranga Reddy District at L.B.Nagar (for short 'the Tribunal), in M.V.O.P.No.303 of 2014, whereby the tribunal granted compensation of Rs.11,74,500/- in a motor vehicle accident that occurred on 05.04.2014 at about 1215 hours when the deceased Sai Kiran was proceeding on Honda Activa motor cycle bearing No.AP 29 BT 0702 from State Bank of Hyderabad, Korremula Branch side and reached Citizen Nursery, Annojiguda, Ghatkesar Mandal, the offending vehicle Indica Car bearing No.AP 20 M 6606 came in a rash and negligent manner with high speed and hit the deceased vehicle by traveling in the same direction and on that the deceased sustained multiple fracture injuries and died on the spot, as against the claim of Rs.9,50,000/-.

(2.) For the sake of convenience, the parties herein are referred to as arrayed in the tribunal.

(3.) Respondent remained exparte. Respondent No.2 filed counter denying claim petition.