SHAILA ALIAS SHILAVATHI PATIL Vs. K.H.MANJUNATH

JUDGEMENT

(1.) This appeal by the claimant is directed against the impugned judgment and award dated 14th November 2007, passed in MVC No.4678/2006, by the VII Additional Judge, Member, Motor Accident Claims Tribunal-3, Court of Small Causes, Bangalore (SCCH-3), (for short, 'Tribunal') for awarding reasonable compensation, on the ground that, the Tribunal has erred in dismissing the claim petition.

(2.) On account of the death of the deceased in the road traffic accident, the appellants filed the claim petition under Section 166 of the Motor Vehicles Act, before the Tribunal, seeking compensation of a sum of Rs. 25.00 lakhs against the respondents. The said claim petition had come up for consideration before the Tribunal on 14th November 2007. The Tribunal, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, dismissed the claim petition. Being aggrieved by the dismissal of claim petition by the Tribunal, the appellants are in appeal before this Court, seeking reasonable compensation for the death of the deceased Gururaj in the road traffic accident.

(3.) We have heard learned counsel for appellants and learned counsel for second respondent/Insurance Company for considerable length of time.