T.R. SRINIVASA Vs. K.N. MADHU

JUDGEMENT

(1.) Heard.

(2.) "Whether the Tribunal was justified in rejecting the claim petition of appellant for compensation due to the death of his mother?"

(3.) The appellant is the son of one Lakshmamma. It is the case of appellant that on 17/6/2011, at 11.00 p.m., when Lakshmamma was travelling in Tata Indica Car KA.01/9248 to go to Dharmasthala, lorry bearing No.KA.53/7367 dashed the said Tata India car near Siddapur Village in Kunigal Taluk and caused instantaneous death of Lakshmamma.