HAUBAI Vs. AKBAR KHAN

JUDGEMENT

(1.) BY consent of the learned counsel appearing for the parties the appeal is heard and disposed of finally at the stage of admission.

(2.) IT is a case of death of one Gunnu @ Gunvanth aged about 30 years in a road traffic accident. His wife, three minor children and parents filed a claim petition in MVC. No. 323/2011 before the MACT -V at Bidar, seeking compensation under Section 166 of the Motor Vehicles Act (herein after referred as MV Act for short) from the owner and the insurer of the offending vehicle.

(3.) AS there is no dispute regarding death of deceased in the road traffic accident that occurred on 1/2.04.2011 due to rash and negligent driving of the bus bearing Reg. No. KA -01/AA -4601 by its driver and liability of the insurer of the said vehicle, the only point that arises for consideration in this appeal is: