B. L. RANGAPPA Vs. RAMAKRISHNAPPA

JUDGEMENT

(1.) By consent, the matter is taken up for final disposal though it is listed for admission.

(2.) The appellants/petitioners contended that they are the parents and brothers of one Maheshkumar who died in a road traffic accident. It was contended that on 4/4/2018 at around 05.00 p.m., the deceased Maheshkumar was proceeding from Belladamadagu as pedestrian and the Tractor bearing No.KA-35-T-6893 came in a rash and negligent manner and hit the deceased resulting in his death. After investigation, a charge sheet was also filed against the driver of the Tractor. The petitioners contended that the deceased was aged about 22 years and he was earning Rs.25,000.00 per month by doing agriculture and milk vending business. The petitioners being the dependents of the deceased are entitled for the compensation.

(3.) On being issued with the notice, the respondent Nos.1 and 2 being the owner and insurer of the vehicle have appeared before the Tribunal and filed their written statements.