DIVISONAL MANAGER, ORIENTAL INSURANCE CO. LTD. Vs. DEEPA

JUDGEMENT

(1.) This appeal is directed against judgment and award dtd. 20/6/2017 passed by learned II Additional Senior Civil Judge and Additional MACT, Hubballi in MVC No.211/2014.

(2.) The parties are referred to as per their ranking before the trial court.

(3.) The contentions of the petitioners were that on 30/12/2012 at about 11.30 p.m. at Bhairideverakoppa Darga, deceased Shankar met with vehicle accident, due to rash and negligent driving of the bus bearing Reg.No.KA- 25/C-1469 by its driver and sustained grievous injuries and died at spot. The deceased was aged about 38 years at the time of accident and having income of Rs.6,00,000.00 p.a., by business. Petitioners being wife, daughter and father depending on the deceased. With these averments, they prayed for awarding compensation of Rs.1,25,00,000.00 under different heads.