SANNATHIMMAKKA Vs. H. HANUMANTHAIAH

JUDGEMENT

(1.) This appeal is filed by the claimants challenging the judgment and award dated 14.12.2016 passed in MVC No.1176/2014 on the file of the II Additional Senior Civil Judge & MACT at Tumakuru ['Tribunal' for short].

(2.) The claimants claiming to be the legal heirs of the deceased Venkataramanappa who died in the road traffic accident which occurred on 30.06.2014 at 9.30 a.m., has filed claim petition under Section 166 of the Motor Vehicles Act, 1988 ['Act' for short] claiming compensation.

(3.) The claimants averred in the claim petition that the deceased, a pedestrian while going on the road at Muddaramaiahnapalya, Kora Hobli, Tumkur Taluk met with the road traffic accident owing to the actionable negligence of the driver of the Tractor bearing registration No.KA-06-A-5901 [offending vehicle]. As a result, he succumbed to the grievous injuries and died at the Government Hospital, Tumkur while taking treatment. It was averred by the claimant that the deceased was aged about 60 years and was doing coolie work, thereby he was earning Rs.20,000/- p.m., and was contributing the same for maintenance of the family. Due to the untimely death of the deceased, claimants are suffering from great hardship besides losing the love and affection as well as dependency.