C. POMPAPATHY Vs. NAZEER BASHA

JUDGEMENT

(1.) The appeal is admitted and taken up for final disposal at the request of the learned counsel appearing for the parties.

(2.) The claimants being dissatisfied with the judgment and award dated 29.6.2012, passed in MVC No. 289/2012, by the MACT-IX, Ballari, have filed this appeal.

(3.) The claimants claimed compensation before the tribunal for the death of their one year old child in a motor vehicle accident, which occurred on 4.1.2012 at 10.30 a.m., near Idga Masjid road, 14th Ward, Subhash Nagar, Sandur. The said accident was caused due to the rash and negligent driving of Tavera Car bearing registration No. KA-35/A-3900. Therefore the claimants filed the claim petition against the driver, owner and insurer of the offending vehicle claiming compensation of five lakh rupees.