GANGADHAR Vs. NEELAKANTHASA

JUDGEMENT

(1.) Appeal is filed by the owner (3rd respondent in MVC No.177/2012) of the vehicle bearing No.KA-25/K-722 challenging the validity of the judgment and award passed in MVC No.177/2012 on the file of the Addl. MACT, Hubli dated 26.03.2015.

(2.) The brief facts of the case are as under:

(3.) The claim petition was resisted by filing necessary written statement, wherein the respondent denied the averments made in the claim petition in toto. The Tribunal raised appropriate issues and after considering the oral and documentary evidence on record, allowed the claim petition in a sum of Rs.8,45,600/- to the dependants of Datta Neelakantasa Dharmadas and Rs.15,000/- for the injured Padmanabha with interest at 7.5% p.a. from the date of petition till realization. Being aggrieved by the quantum of compensation, owner is in appeal.