NAVAMANI Vs. SYED AKBAR

JUDGEMENT

(1.) These two appeals by the claimants and the Corporation are arising out of the same judgment and award dated 16-7-2010 passed in MVC No. 37 of 2007 on the file of the Presiding Officer, Fast Track Court, K.G.F. (hereinafter referred to as 'the Tribunal' for short). The Tribunal by its impugned judgment and award awarded compensation of Rs. 13,31,450/- with interest at 6% p.a. from the date of petition till the date of realisation on account of the death of the deceased late R. Dhanasegaran, in a road traffic accident as against the claim of Rs. 50,00,000/- against the respondents. Being aggrieved by the impugned judgment and award, the claimants and the Corporation have filed MFA Nos. 9914 of 2011 and 8882 of 2010 respectively.

(2.) The brief facts of the case in hand are:

(3.) Therefore, the claimants being the parents, in-laws and minor children of the deceased filed claim petition under Section 166 of Motor Vehicles Act, 1988 claiming compensation of Rs. 50,00,000/- against the driver and owner-cum-insurer on account of the untimely death of the deceased R. Dhanashegaran in the road traffic accident.