DURUGAMMA Vs. SHIVASHANKARA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree, dated 24.3.2007 passed by the Court of the Civil Judge (Sr. Dn.) Member, MACT-VI in M.V.C No. 157/2005.

(2.) THE facts of the case in brief are that on the fateful day of 28.3.2005, one Durugamma was knocked down by a lorry. She died on the spot. THE appellant Nos.1 and 2 claiming to be the daughter and grandson respectively of the deceased filed the claim petition.

(3.) SRI M.Y.Katagi, the learned Counsel for the respondent No.3 submits that nothing is placed on the record of the Tribunal to show that the appellants are the relatives and that they were depending on the earnings of the deceased Durugamma. He submits that there is also lot of confusion as to what was Durugamma's husband's name and the father's name of the appellant No.2 Kallappa.