SANGAPPA Vs. RAMANNA

JUDGEMENT

(1.) This appeal is filed by respondent No.1- owner under Sec. 173(1) of the Motor Vehicles Act, against the judgment and award dtd. 24/9/2013 passed in MVC No.235/2011 by the Senior Civil Judge and MACT, Humnabad (hereinafter referred to as 'the Tribunal' for short), challenging the liability fastened on him.

(2.) For the sake of convenience, the parties herein are referred with the original ranks occupied by them before the Tribunal.

(3.) The brief factual matrix leading to the case are that, the claimants have filed a claim petition under Sec. 166 of the M.V. Act before the Tribunal claiming compensation of Rs.15,00,000.00 on account of death of one Sangeeta in the road traffic accident that occurred on 31/7/2011 involving the Tata Ace vehicle bearing No.KA.39/6446 near I.B. Rajola on Basavakalyan-Rajola road.