M.S.ARDHANARI Vs. K.C.SUBBA REDDY

JUDGEMENT

(1.) The second respondent in M.V.C.No.2701/2010 on the file of Motor Accident Claims Tribunal and Additional Judge, Court of Small Causes, Mayo hall Unit, Bengaluru (SCCH-19) has come up in this appeal impugning the judgment and award dated 14.02.2017 passed therein.

(2.) Admittedly, the claim petition was filed by respondents No.1 and 2 herein seeking compensation for the death of their son in a road traffic accident dated 06.03.2010 involving motorcycle bearing registration No.KA-03-EL-117 and lorry bearing registration No.KA-03- A-0127.

(3.) It is not in dispute that the deceased K. Pulla Reddy, victim of the accident was riding the motorcycle at the relevant point of time which met with an accident with lorry which is a petrol tanker owned by the second respondent before the Tribunal, appellant herein and insured with the first respondent before the Tribunal which is second respondent in this proceedings.