DIVISIONAL MANAGER, NATIONAL INSURANCE CO. LTD Vs. RAJESHRI

JUDGEMENT

(1.) Though these matters are listed for admission today, with the consent of both the parties, the matters are taken up for final disposal.

(2.) The Appeal and the MFA CROB are arising out of impugned judgment and award dtd. 29/11/2012 passed in MVC No.171/2012, on the file of the Fast Track at Athani.

(3.) The brief facts, which are necessary for disposal of the Appeal and MFA CROB are as under: A claim petition came to be filed under Sec. 166 of the Motor Vehicles Act, contending that on 1/9/2011 at about 7.30 p.m., when the deceased Sunil Mahaveer Langoti along with her sister Sunita were proceeding as pedestrians on Siddewadi-Kavalgudd Road near kannada School, Siddewadi, a Mahindra Tractor bearing No.KA23/TB-1571 came in a rash and negligent manner, dashed against Sunil Mahaveer Langoti whereby he sustained grievous injuries and he succumbed to the injuries in Dr.Anand Kulkarni Hospital, Athani. The claimants being the mother and sisters having lost their bread winner, laid a claim petition for awarding suitable compensation.