BIBI JAN, W/O NAYAZ Vs. A.D. BALARAMAIAH. FATHERS NAME NOT KNOWN AND THE MANAGER, ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE claimant in MVC 1416/2006 on the file of MACT, Gubbi is the Appellant.

(2.) FACTS necessary for the consideration of the present appeal are as under: It is the claim of the claimant that on 29.10.2006 at 10.30 am she, her uncle Khasim were on the road with Mubarak, her child. Then the driver of the jeep bearing registration No. KA -06.M. 1032 has driven the vehicle rashly, negligently and dashed against Mubarak. On account of it Mubarak aged about 8 years has succumbed to the injuries. She claims compensation of Rs. 10.00.000/ -.

(3.) LEARNED member of the Tribunal has recorded evidence.P Ws 1 and 2 are examined, Exs. P1 to P7 are marked. A sum of Rs. 1,54,000/ - is awarded.