MAHADEV Vs. VIJAY

JUDGEMENT

(1.) Heard the learned counsel for the appellants-claimants and the learned counsel for the respondent No.2 Insurance Company.

(2.) Though the appeal is listed for admission, with the consent of both the parties, the matter is taken up for final disposal.

(3.) The appellants are the parents and brother of one Bhima Shankar S/o. Mahadev Koli @ Sunagar, who died in an accident which occurred in wee hours on 29.06.2015, when the deceased along with his friends were proceeding in a car bearing registration No.MH- 12/BM-9506 on Kolhapur-Sangli road, at that time a tanker bearing registration No.MH-09/BC-7873, which was driven by its driver in a rash and negligent manner, dashed against the car. As a result of the impact, the son of the appellant Nos.1 and 2 suffered fatal injuries and succumbed on the spot.