MAHADEVAMMA Vs. MAHAMED ASHIQUE T.

JUDGEMENT

(1.) Aggrieved by the judgment and award dtd. 30/8/2017 passed in MVC No.397/2015 by the Court of the Senior Civil Judge and JMFC, Kollegal (for short 'the Tribunal'), the petitioners therein have preferred this appeal.

(2.) For the sake of convenience, the parties are referred to herein as per their status before the Tribunal.

(3.) The deceased - Rangegowda was waiting for a bus near Mahalakshmi Flower stall, Yelandur on 7/10/2015 at about 6.00 p.m. Unfortunately, at that time, a lorry bearing registration No.KA-01-D-4534 driven in a rash and negligent manner came and dashed against him, because of which, he expired. The said lorry was duly insured with respondent No.2 Insurance Company.