C. POORNIMA AND ORS. Vs. GANGADHARAPPA AND ORS.

JUDGEMENT

(1.) The claimants, being dissatisfied with the award of compensation of Rs.9,22,500/- for the death of Channaveeraswamy, are in appeal before this Court.

(2.) Facts are not in dispute that on 28.01.2013, when Channaveeraswamy was riding motorcycle bearing registration No.KA-14/J-9489, a Tractor bearing registration No.KA-16/TA-3439 collided with the motorcycle, as a result of which, he sustained fatal injuries and died on the spot.

(3.) The insurance cover to the Tractor was not in dispute. However, a contention was advanced that the driver of the Tractor was not negligent.