SUCHITRA HEDGE Vs. RAGHAVENDRA M

JUDGEMENT

(1.) THIS is an appeal presented by the dissatisfied claimants who had claimed before the Fast Track and 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: <IMG>JUDGEMENT_3030_KCCR4_2010Image1.jpg</IMG>

(3.) SOME Advocate claiming to act on behalf of the Counsel for the appellant, it appears thereafter had made an endorsement on the order sheet, inter alia, indicating that the appellants are now prepared to restrict their claim for total compensation from Rs.30,30,000/- to Rs. 14,99,999/- and in the wake of such restricted amount being claimed by way of relief in the appeal, there is no need to file second set of appeal papers in the registry.