GEETA Vs. RAJESHWARI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The appellants before us are the legal representatives of a deceased officer of the Zilla Panchayat, Belgaum. He had succumbed to the injuries caused by an accident involving a motor vehicle. The accident had occurred on 19/7/2017. Compensation claim of Rs.1,05,00,000.00 was made before the Motor Accidents Claims Tribunal, but total compensation awarded by the Tribunal was Rs.40,30,104.00. In appeal, the High Court confirmed the sum awarded by the Tribunal as compensation.