SMT. VIDYA DEVI AND KUM. R. KOUSALYA TEJASRI Vs. BALAJI ENTERPRISES, BAJAJ ALLIANCE GENERAL INSURANCE COMPANY LTD., C. RAGHUPATHY NAIDU AND SMT. R. SOGASU

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the judgment and award in MVC No. 6606/2008 dated 30.11.2010 on the file of the Motor Vehicles Accident Claims Tribunal, Bengaluru. The appellants are the wife and minor child of one Rajanikanth. Respondent Nos. 3 and 4 are his parents. Rajanikanth died in a motor vehicle accident occurred on 24.07.2008. The appellants and respondent Nos. 3 and 4 filed MVC No. 6606/2008 before the MACT, Bengaluru, seeking compensation on account of the death of Rajanikanth. Respondent No. 1 was placed ex parte before the Tribunal. Respondent No. 2 has entered appearance and filed the written statement opposing the claim petition.

(2.) ON appreciation of the materials on record, the Tribunal has allowed the claim petition and granted total compensation of Rs. 7,75,000/ - with interest at 6% per annum from the date of petition till the date of deposit. Feeling aggrieved by the said judgment and award, the appellants (claimants No. 1 and 2) have filed this appeal.

(3.) THE claimants have filed IA -2/13 seeking production of additional documents. They have produced the salary certificate of the deceased along with the application. The reasons assigned for the belated production of the documents is satisfactory. Hence, IA -2/13 seeking production of additional documents is allowed.