THE BRANCH MANAGER Vs. N .SAROJA

JUDGEMENT

(1.) Aggrieved by the judgment and award passed in MVC.No.1057/2015 dated 06.05.2017 by the M.A.C.T. Ballari, respondent Nos.3 therein has preferred this appeal.

(2.) The brief facts of the case are that, on 11.02.2015 at about 12.10 a.m. (midnight) the deceased N.Devadas along with few others were traveling in an Innova Car bearing registration No.KA.34/N.2992 from Maski to Ballari and when they were near Srinivasapura Camp on Ballari-Siruguppa road, driver of one lorry bearing registration No.KA.01/AC-3497 being driven in a rash and negligent manner dashed against Innova Car and consequently the said N.Devadas expired. Respondent Nos.1 to 5 herein being the legal representatives of the deceased N.Devadas filed MVC. No. 1057/2015 seeking compensation.

(3.) The Tribunal after hearing both the parties and after considering the oral and documentary evidence on record, has awarded compensation in a sum of Rs.64,06,556/- to the claimants.