H. SREENIVASA Vs. RUDRAMMA

JUDGEMENT

(1.) The owner of the Hero Honda motor cycle is in appeal, challenging the award of the Tribunal, by which a sum of Rs. 7,09,000/- is awarded for the death of deceased Thimmappa on 04-01-2013.

(2.) It was the case of the claimants that deceased Thimmappa was walking beside the road on 22-12-2012, at which point of time, the rider of the Hero Honda motor cycle bearing Registration No. KA-16/K-2493 collided with him, as a result of which, he sustained grievous injuries and ultimately succumbed to the same.

(3.) It appears that the said motor cycle was not insured and hence, the claim was made only against the owner of the motor cycle.