KUPENDRA Vs. RAMSHETTEPPA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned counsel for the respondents.

(2.) The award dtd. 9/1/2013 passed in MVC.No.21/2011 (Old MVC.No.189/2008) on the file of the Senior Civil Judge, at Bidar, is called in question.

(3.) The petition in MVC.No.21/2011 (Old No.189/2008) was filed claiming compensation of Rs.4,00,000.00 as son of the petitioners aged 11 years, died in a motor vehicle accident on 12/11/2010. The claim is made under Sec. 166 of the M.V. Act against the owner as well as the insurer.