PARASHURAM GAVADU PATIL Vs. AHEMAD SULEMAN SHAIKH

JUDGEMENT

(1.) The claimants are in appeal being dissatisfied with the compensation awarded under the judgment and award dated 23.09.2017 in MVC No.159/2016 by XI-Additional District and Sessions Judge and Additional Motor Accident Claims Tribunal, Belagavi, (hereinafter referred to as "the Tribunal" for short).

(2.) The claimants are parents of deceased Kisanrao Parasharam Patil, who died in road traffic accident, occurred on 21.12.2015. A claim petition was filed under Section 166 of the Motor Vehicles Act seeking compensation for the accidental death of deceased Kisanrao Parasharam Patil involving bus bearing No.MH-9/CA-0252.

(3.) Two claim petitions were filed in respect of accident occurred on 21.12.2015 in MVC No.159/2016 and 216/2016 and both the claim petitions were clubbed together and common evidence was let in. In support of their claim, claimant No.2/the mother of deceased Kisanrao was examined as P.W.1 apart from marking common documents as Exs.P.1 to P.23. The respondents did not chose to lead any evidence, however got marked Exs.R.1 and R.2 with consent.