HUNUMAVVA Vs. NAGARAJA

JUDGEMENT

(1.) In this appeal, the petitioners have challenged the judgment and award dtd. 30/12/2013 passed in M.V.C.No.755/2011 by the II Additional Senior Civil Judge and VI Additional MACT., Davangere ('the Tribunal' for short).

(2.) For the sake of convenience, the rank of the parties shall be referred to as per their status before the Tribunal.

(3.) Brief facts of the case are, on 26/7/2011, son of petitioner Nos.1 and 2, husband of petitioner No.3, father of petitioner No.4 and elder brother of petitioner No.5 by name Duggavati Ramappa was riding the motor cycle bearing No.KA-17/EC-3730 along with one Hasi Earappa @ Veeresh, the pillion rider, met with an accident at 7.30 p.m., on Harihara-Harapanahalli road near the land of one Lingarajaswamy, hit by a Truck bearing No.AP-02/U-2556 killing the rider on the spot and the pillion rider was brought dead to SSIMS Hospital, Davanagere. The petitioners claiming to be the dependants of the deceased have approached the Tribunal for a grant of compensation of Rs.15.00 lakhs. The claim was opposed by the Insurance Company of the Truck. After taking the evidence, the Tribunal dismissed the claim petition. Aggrieved by the same, the petitioners have filed this appeal on various heads.