ORIENTAL INSURANCE CO LTD Vs. SHOBHA

JUDGEMENT

(1.) The present appeal has been preferred by the appellant-Insurer challenging the judgment and award dated 28.02.2014 passed by the III Additional District and Sessions Judge and MACT, Belagavi, in M.V.C.No.896/2012.

(2.) I have heard learned counsel for the appellant/Insurer and the learned counsel for the respondents/claimants.

(3.) The gist of the case as per the petition are that deceased was proceeding on the left side of the road on 02.08.2009 near his house and at that time, respondent No.1 by riding the motor bike Honda Activa bearing registration No.KA-22/S-3898, came rashly and negligently endangering the human life from hind side and dashed to the deceased and as a result of the same, he sustained grievous injuries and immediately, he was shifted to Yash Hospital and after first aid treatment, he was taken to KLE Hospital, Belagavi, and on 05.08.2009 because of the injuries, he succumbed. For having lost the earning member of the family, his wife and daughters filed a claim petition claiming compensation.