RENUKA Vs. BASAWANNI

JUDGEMENT

(1.) The appeals in MFA Nos.23128/2013 and 23127/23013 are filed by the appellant namely Smt.Renuka against the Judgment and Award dated 29 t h November 2012, passed by the Presiding Officer, Fast Track Court-IV, Belgaum (for short "the Tribunal").

(2.) The facts leading upto filing of the present appeals briefly stated are that on 7/4/2009, the deceased Bhoomi and Babita, the daughters of Basawanni Bhimappa Harijan @ Hudali and the appellant herein were proceeding towards Mapusa Goa from Hudali along with their relative in a Maruti Alto Car bearing registration No.GA-03/C-5239 driven by father, Basawanni Bhimappa Harijan. When they came near Chandgad on Belgaum Vengurla Road at about 2:30 p.m., the driver of the car lost control over the vehicle and dashed to a roadside tree. Due to the impact, the deceased and their father who was driving the car sustained grievous injuries and succumbed to the same.

(3.) Thereupon the appellant/petitioner being the mother of the aforesaid Bhoomi and Babita filed claim petitions under Sec. 163(A) of the M.V. Act claiming compensation in a sum of Rs.10,00,000.00 in respect of the deceased Bhoomi in MVC No.1299/2012 and a sum of Rs.20,00,000.00 in respect of the deceased Babita in MVC No.1300/2012.