K. NAGENDRA Vs. NEW INDIA INSURANCE CO. LTD.

JUDGEMENT

(1.) Leave granted. These appeals are directed against the common final judgment and order dtd. 25/9/2019 in Miscellaneous First Appeal No. 2947 of 2017 with Miscellaneous First Appeal No. 1024 of 2018, passed by the High Court of Karnataka at Bengaluru, which in turn were preferred against the judgment and order dtd. 14/12/2016 passed in Claim Petition No. 566/2014 by the Senior Civil Judge and JMFC and Addl. MACT, Channapatna.

(2.) The brief facts giving rise to these appeals are that on 7/10/2014, the deceased, namely Srinivasa alias Murthy who was riding on his motorcycle and was hit by the offending vehicle, bearing registration number KA-52- 9099, in a rash and negligent manner, resulting in his death on the spot.

(3.) The Appellant(s) (dependents of the deceased) filed a claim petition before the Tribunal seeking compensation to the tune of Rs.50,00,000.00 along with an interest @ 18%, submitting therein that the deceased was the only earning member of the family, running a business of Shamiyana Centre and a Ration Shop; and earning up to Rs.15,000.00 per month.