JAHIDA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) In these appeals, the appellants have challenged the judgment dtd. 5/10/2019 passed in M.V.C.No.792/2018 on the file of the III Additional Senior Civil Judge and Motor Accident Claims Tribunal No.XII, Vijaypur (Hereinafter referred to as 'Tribunal' for short).

(2.) The appellants in MFA No.200037/2020 were the petitioners and the appellant in the connected appeal in MFA No.202710/2019 was the respondent before the Tribunal. The parties will be referred with respect to their status before the Tribunal for the sake of convenience.

(3.) Briefly stated, the facts are that, the 1st and 2nd petitioners are the parents and the 3rd petitioner is sister of Hatim, the deceased. The deceased suffered fatal injuries in a road accident that took place on 31/1/2018 at 9-30 p.m. near Jamakhandi Cross on Navabag road hit by a KSRTC bus bearing No.KA-28/F-2293 against his motor cycle bearing No.KA-28/R-1911. He succumbed to the injuries at Yashodhara Hospital, Solapur on 1/2/2018. The petitioners claimed compensation of Rs.30.00 lakhs. The claim was opposed by the respondent. The Tribunal awarded Rs.9,05,768.00 with interest @ 6% per annum from the date of petition till its realization.