RAJESHWARI Vs. BHIMASHEPPA

JUDGEMENT

(1.) These appeals are filed by the claimants and the insurance company challenging the award dated 05.07.2013 in MVC No.1075/2011 passed by the learned MACT-IV at Bijapur.

(2.) One Rachappa S/o Danappa Sheelawant (hereinafter referred to as the deceased) was proceeding on his motorcycle on 17.05.2011 at about 5.00 p.m. infront of Jakat Naka and at that time a lorry bearing registration No.KA-22-A-9468 came from the opposite direction driven by its driver in a rash and negligent manner and dashed to the motorcycle of the deceased on account of which he sustained fatal injuries.

(3.) Claim petition filed by his widow and children who are appellants in MFA No.32549/2013 and respondent Nos.1 to 3 in MFA No.32485/2013 was allowed by the Tribunal below in part awarding a compensation of Rs.17,18,520/- with interest thereon at 6% p.a. from the date of petition till the date of realization of the entire amount.