P VENKATESHWAR RAO Vs. SAROJAMMA

JUDGEMENT

(1.) This appeal is filed by the owner of the harvesting vehicle bearing registration No. AP-25/L-7510 challenging the judgment and award dated 1.2.2007, passed in MVC No. 24/2006 on the file of MACT and Fast Track Court - III, Raichur, in so far as it pertains to fixing of liability to pay compensation on him.

(2.) The brief facts leading to this appeal are as under:

(3.) Hence, his widow, minor children and aged mother filed claim petition seeking compensation for his death in the said accident against the driver, owner and insurer of said vehicle. In the said proceedings, KPTCL was arrayed as one of the Respondent. In the said proceedings, claimants sought for compensation in a sum of Rs. 15,00,000/- on the ground that the deceased Sharanabasappa was employed under the Appellant herein on monthly salary of Rs. 6,000/-. At the relevant time of accident he was 30 years and sole bread winner of the family. In the said proceedings the owner -Appellant herein and the insurance company were duly served and they contested the matter.