ADVAITH MOTORS PVT. LTD. Vs. C.T.CHANDRU

JUDGEMENT

(1.) In this appeal, the owner of the vehicle has challenged the judgment and award dtd. 4/8/2015 passed in M.V.C.No.324/2013 by the M.A.C.T., Mysuru ('the Tribunal' in short).

(2.) For the sake of convenience, the rank of the parties shall be referred to as per their status before the Tribunal.

(3.) The undisputed facts of the case are, on 19/11/2012 at about 12.45 p.m., the son of petitioners by name C.C.Vachan, the deceased, while riding the motor cycle bearing No.KA-11/Q-3060 met with an accident near Bannur Ring Road junction at Mysuru hit by a Mercedez Benz car bearing No.KA-41/TC-NT-03 injuring him. The deceased was succumbed to death at Cauvery Hospital, Mysuru. The petitioners being the parents moved the Tribunal seeking compensation of Rs.79,20,000.00. The claim was opposed by the respondents. After taking the evidence of the parties, the Tribunal allowed the claim petition in part awarding compensation of Rs.13,52,000.00 and directed the owner of the vehicle to pay compensation. Aggrieved by the fastening of liability, the owner has filed this appeal on various grounds.