THE BRANCH MANAGER UNITED INDIA INSURANCE CO. LTD. Vs. PREMA

JUDGEMENT

(1.) THE present appeal is filed by the Insurance Company challenging the Award passed by the MACT No. 5 Bijapur in MVC No. 439/2010 dated 27.06.2011.

(2.) THE Respondents are the legal representatives of one Subhash, who died in a road accident involving in the Tractor -Trailer bearing No. KA -28/T -4313 KA -28/T -4314. According to the claimants, deceased Subhash was returning from Yalagod village on his motor cycle bearing No. KA -28/Q -0790 and on 17.11.2009, at about 8.00 pm, on the same day, a tractor trailer bearing registration No. KA -28/T -4313 KA -28/T -4314 dashed against the said motor cycle, as a result of which, Subhash and the pillion rider fell down and sustained injuries. Because of severe injuries sustained, Subhash breathed his last at the spot itself.

(3.) SMT . Prema is the wife of deceased Subhash and Respondents 2 and 3 are the parents. In all a sum of Rs. 6,78,000/ - is awarded as compensation by the Tribunal.