NAVEED AHMED, Vs. AJAZ AHMED KHAN

JUDGEMENT

(1.) THOUGH this appeal is posted in the orders list, it is taken up for final disposal with the consent of the learned counsel appearing for both the parties.

(2.) THIS appeal is arising out of the impugned judgment and award dated 18.01.2013 passed in MVC No.7777/2011 on the file of the XIII Additional Small Cause Judge and Member, Motor Accident Claims Tribunal, Bangalore, (SCCH -15) (hereinafter referred to as 'Tribunal' for short).

(3.) THE Tribunal by its impugned judgment and award, awarded a sum of Rs.1,17,000/ - with interest at 6% p.a., from the date of the petition till the date of deposit of the award amount as against the claim made by the claimant on account of the death of the deceased -Javeed Ahmed in the road traffic accident fixing the contributory negligence on the part of the driver of the motor cycle also.