RAJESHWARI Vs. CHANNABASAPPA SHIVABASAPPA RACHANNAVAR

JUDGEMENT

(1.) THE unfortunate legal representatives of deceased Basanagouda Shivanagouda Pati l have fi led the claim petition in M.V.C. No.2694/2009 on the f i le of the Addl. MACT, Belgaum, on the factual matrix that the husband of claimant No.1/Basanagouda Pati l met with an accident on 05.07.2009. The claimants have claimed an amount of compensation of Rs. 25,00,000/ - on al l the counts.

(2.) THE respondents i.e., the owner of the offending vehicle Maxi cab bearing registration No.KA -22/1266 and also the insured viz., Tata T.M.F.L., Belgaum Branch, have appeared before the Tribunal and contested the matter.

(3.) AFTER due contest, the Tribunal has awarded a sum of Rs. 9,29,542/ - on al l the counts and fastened the l iabi lity on respondent No.4.