ANNAPURNA Vs. MOHAMMED AHMED KHAN

JUDGEMENT

(1.) This appeal by the claimant in MVC No.207/2018 on the file of learned Principal Senior Civil Judge and Member, MACT, Dharwad, is directed against the impugned judgment and award dtd. 30/5/2022, whereby the claim petition filed by the appellant/claimant seeking compensation towards demise of one Gangayya Kerimath, who died in a fatal road traffic accident that occurred on 28/11/2017 was dismissed by the Tribunal.

(2.) Heard the learned counsel for the appellants/claimants as well as learned counsel for respondents and perused the material on record.

(3.) The material on record discloses that the appellants/claimants are wife and children of late Gangayya Kerimath, who stated to have expired in a fatal road traffic accident that occurred on 28/11/2017 at about 9.30 a.m. When the aforesaid late Gangayya Kerimath was standing on the left side of the road along with his motorcycle bearing registration No.GA-02/V-0234, offending vehicle which was Hyundai i-20 Car bearing registration No.GA-08/F-2570 came in a rash and negligent manner and dashed against the aforesaid Gangayya Kerimtaht, as a result of which, the said Gangayya Kerimath sustained grievous injuries and succumbed to the same in the hospital. Therefore, the claimants filed instant claim petition seeking compensation.