B.C. UMAPATHY Vs. K. SELVAKUMAR

JUDGEMENT

(1.) THOUGH the matter is listed for admission, by consent of the parties, the appeal is heard finally on merits.

(2.) THE appellants, being not satisfied with the compensation awarded to them by the Additional Motor Accident Claims Tribunal, Davangere in MVC No. 190 of 2006 in terms of the judgment and award dated 18 -4 -2009, have filed this appeal.

(3.) ON the unfortunate day, the aforesaid persons were travelling in the car to attend the betrothal ceremony of Rajashekhara, who was driving the car. The deceased was aged about 28 years and was partner of a textile business of the family known as B.S. Channabasappa & Sons at Davangere. Therefore, seeking compensation, the claimants filed the claim petition before the tribunal.