(1.) ADMITTED. The matter is heard finally by consent.
(2.) THIS appeal arises from the judgment and award dated 10. 2. 1999 passed by the principal district judge and motor accidents claims tribunal, dharwad, in mvc No. 657 of 1996.
(3.) THE said claim petition was filed by the widow, mother and minor son of one subhash thakkar, a businessman who died in a motor accident on 1. 5. 94. According to the claimants, on 1. 5. 94 when the said subhash thakkar was travelling in maruti car bearing No. Ka-25-m-1606 on the poona-Bangalore road (near heggana- halli gate, sira), a lorry bearing No. Gqa 6062 came at a high speed being driven in a rash and negligent manner and dashed against the car; and as a consequence, the said subhash thakkar sustained injuries and subsequently died as a result of the said injuries. Feeling aggrieved, the claimants filed mvc No. 657 of 1996 claiming a compensation of Rs. 50,00,000. Two others who were travelling in the said car also died as a result of the injuries sustained in the said accident and their lrs filed mvc nos. 654 and 656 of 1996.
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