DILASHAD Vs. ANUSUYA

JUDGEMENT

(1.) The claimants in MVC.No.544/2019 on the file of the Motor Vehicle Accident Claims Tribunal XIV, Mudhol (hereinafter referred to as the 'Tribunal'), have preferred this appeal being aggrieved by the impugned judgment and award dtd. 9/4/2021 awarding compensation of Rs.19,98,000.00 with interest at 9% per annum from the date of petition till realization payable by respondent Nos.1 and 2 are jointly and severally.

(2.) The parties are referred to as per their ranks before the Tribunal, for the sake of convenience.

(3.) Brief facts of the case are that the claimants being the wife, children and parents of the deceased Rasulsab have claimed compensation under Sec. 166 of the Motor Vehicles Act (for short, the 'M.V.Act') for his death in the road traffic accident.