P. RANGASWAMY @ RANGASWAMY Vs. B.S. PUTTANNA

JUDGEMENT

(1.) The above appeal is preferred challenging the judgment and award dated 14.09.2010 passed in M.V.C. No. 112/2007 on the file of the Presiding Officer, Fast Track Court-I and Additional MACT, Tumkur.

(2.) The said claim petition was filed by the claimants claiming themselves as husband and parents of Smt. Sunandamma who is said to have met with the accident that occurred on 23.06.2006 and sustained grievous injuries to which she succumbed subsequently, wherein the motor bike bearing registration No. KA-51-E-3887 belonging to the 1st respondent insured with the 2nd respondent was involved.

(3.) The Tribunal by considering the evidence on record deemed it fit to award a sum of Rs. 2,90,000/- with interest at the rate of 6% p.a. from the date of petition till realisation and apportioned the same in equal proportion between the three claimants.