LUCAS RODRIGUES Vs. SHANTARAMA PRABHU

JUDGEMENT

(1.) Heard the learned counsel for the appellants and the learned counsel for the second respondent/insurer, and the appeal is taken up for final disposal with the consent of the learned counsel for the parties.

(2.) This appeal is filed by the claimants in MVC No.451/2012 on the file of the Principal Senior Civil Judge and Additional MACT, Udupi (for short, 'the Tribunal'). The claimants/appellants are aggrieved by the quantum of compensation awarded by the Tribunal. The Tribunal has awarded total sum of Rs.4,66,000/- under the following heads:

(3.) The claimants-appellants are the parents and unmarried sister of the deceased Melwin Paul Rodrigues. There is no dispute that on 8.3.2012, when the deceased was travelling on his motorcycle bearing registration No.KA.20.Y.4207 on NH 66, he was involved in a road accident and that this accident was because of the rash and negligent driving by the driver of the tanker bearing registration No.KA.20.B.2109. The deceased, though shifted to the hospital immediately after the accident, succumbed to the injuries. Further, there is dispute about the liability of the insurer-respondent.