REKHA Vs. S.PRADEEPKUMAR

JUDGEMENT

(1.) The petitioner has preferred this writ petition with a prayer to quash/modify the order dtd. 5/8/2021 passed by the Prl. Senior Civil Judge & MACT-V, Vijayapur, in M.V.C.No.937/2014.

(2.) Heard the learned Counsel for the petitioner as well as the learned Counsel for respondent no.2.

(3.) Petitioner along with her children who are respondents 3 to 6 herein had filed M.V.C.No.937/2014 seeking compensation towards the death of her husband Mallikarjun @ Mallikarjunaiah Math in a road traffic accident that had taken place on 3/4/2014. The said claim petition was partly allowed and a total compensation of Rs.29,42,000.00 was awarded to the claimants along with 9% interest per annum. The total compensation awarded was apportioned and a sum of Rs.27,42,000.00 was awarded to the petitioner herein and a sum of Rs.50,000.00 each was awarded to respondents 3 to 6 herein who are her children. The said award passed by the Tribunal has attained finality.