MURALI Vs. BRIGHT PETROLEUM CHENNADASI

JUDGEMENT

(1.) Though the appeal and the cross objection are listed for admission, with the consent of learned counsel for both the parties, the same are taken up for final disposal.

(2.) These two appeals are filed by the claimants as well as the insurance company challenging the judgment and award passed in M.V.C.No.9178/2010 dated 12.02.2013 on the file of the Motor Vehicles Accident Claims Tribunal, Bengaluru City, SCCH-14 questioning the quantum of compensation and also the liability.

(3.) The factual matrix of the case is that on 07.09.2010 at about 5.45 p.m., the deceased Ram Ashish @ Ram Ashish Yadav was riding his moped bearing registration No.KA-04-1511 from Makanahalli towards I.O.C. and was riding his moped with moderate speed on extreme left side of the road with care and caution and when he reached near Kenekal Cross, at that time, the petrol tanker bearing registration No.KA-02-D-7263 driven by its driver came in high speed in a rash and negligent manner and dashed against the Moped and as a result, Ashish died at the spot. Hence, the claim petition is filed by the wife and children.