PUSHPALATHA, Vs. BHAGYAMMA,

JUDGEMENT

(1.) THESE appeals by the claimants, LRs of the owner of the offending vehicle and the parents of the deceased Dr. Thippareddy, respectively, are directed against the same judgment and award dated 03/09/2011 passed in MVC No.262/2009, by the Senior Civil Judge and Motor Accident Claims Tribunal, Challakere, ( for short 'Tribunal' ).

(2.) BY its judgment and award, the Tribunal has awarded a sum of Rs. 1,98,500/ - with interest at 6% p.a., from the date of petition till the date of deposit, as against the claim made by the claimants for a sum of Rs. 55,00,000/ - on account of the death of the deceased Dr. Thippareddy, in the road traffic accident that occurred on 6.12.2007 at about 3.00 a.m. near MM way bridge on Bellary road, fixing contributory negligence on the part of the deceased and the driver of tractor and trailer in the ratio of 50:50

(3.) WE have heard learned counsel appearing for the parties in these appeals.