CHANDRAMMA Vs. RAFEEQ AHMED

JUDGEMENT

(1.) This appeal is under Section 173(1) of Motor Vehicles Act, 1988, by claimants before the Additional MAC Tribunal. Mysore in MVC. No. 137/2004. The claim was due to the death of the bread winner - the husband of the 1st claimant - Appellant and father of claimant Nos. 2 and 3, who are minor daughter and minor son respectively of the deceased person.

(2.) Claim was for the reason that the person by name Puttaraju, had died in an accident that occurred on 15.03.2004 at about 10.30 p.m. involving two Motor Vehicles, when he was riding a Bajaj Chetak Scooter bearing registration No. CAT - 4235, which was dashed against by a goods tempo bearing registration No. KA-21 1708 coming from the opposite direction at Hunasavadi, near Periyapatna, Kushalnagar Road driven by the 1st Respondent and as a result of the injuries the person had succumbed, to the same later at.

(3.) The claim was for seeking compensation in a sum of Rs. 8,20,000/- and as against this amount of compensation with the matter being contested by the Respondents - the owner, driver and the Insurance Company of the tempo respectively, the Tribunal quantified the total compensation due to the claimants at Rs. 1,83,000/- as computed under: <FRM>JUDGEMENT_3159_KCCR4_2010_1.html</FRM>