SUCHITRA HEGDE W/O LATE KISHAN HEGDE, SRUSTI D/O LATE KISHAN HEGDE AND SMT SAMPAVATHI HEGDE W/O LATE SHANKAR HEGDE Vs. RAGHAVENDRA M. S/O MUNIYAPPA, ABUBBAKAR AND THE NEW INDIA ASSURANCE CO. LTD.

JUDGEMENT

(1.) THIS is an appeal presented by the dissatisfied claimants who had claimed before the Fast Track & Motor Vehicle Accidents Claim Tribunal at Kundapura in MVC No. 325 of 2001 that their breadwinner one Kishan Hegde had died in an accident that took place on public road and the cause of the death of the person was the accident caused by driver of a motor vehicle and therefore had claimed compensation to the extent of Rs. 30,30,000/ - before the Motor Accident Claims Tribunal at Kundapura.

(2.) THE Tribunal, on examining the matter which had come to be contested only by the insurance company as driver and owner of the vehicle had been set ex parte due to their non -appearance before the tribunal, has quantified compensation payable in favour of the dependent claimants at total sum of Rs. 97,500/ - which is as under: <FRM>JUDGEMENT_1757_TLKAR0_2010.htm</FRM>

(3.) THE appeal papers have not been presented in a proper manner as is contemplated under the rules of the High Court i.e. the High Court of Karnataka Rules, 1959 governing presentation of such appeals. Therefore, the registry on noticing the following four defects, had notified the same for correction by counsel who has presented the appeal, within three weeks as per the office note dated 29.6.2010. 1. Out of time IA filed Difference amount to be correctly stated in valuation para. 2. Actual amount awarded to be stated in synopsis and valuation para. 3. Vakalath to be accepted on behalf of minor. 4. II set to be filed. Needful by 3 weeks.