PREMALEELA AND ORS. Vs. AMEENABI AND ORS.

JUDGEMENT

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

(2.) THIS appeal by the appellants/claimants is arising out of the judgment and award dated 07/02/2008 passed in MVC No. 1/2000, by the I Additional Civil Judge (Sr. Dn) and Motor Accident Claims Tribunal, Mysore, (for short 'Tribunal').

(3.) ON account of the untimely death of the deceased P. Srinivasa Char, in the road traffic accident that occurred on 21.8.1999 at about 5.00 a.m. near Anagod on N.H. 4, Davanagere, appellants being the wife and daughter have filed the claim petition before the Tribunal, under Section 166 of M.V. Act, seeking compensation against the respondents. The said claim petition had come up for consideration before the Tribunal. The Tribunal, in turn, after considering the relevant material available on file and after appreciation of the oral and documentary evidence, allowed the said claim petition in part, awarding a sum of Rs. 7,06,800/ - with interest at 6% per annum from the date of petition till its realization, without bringing the L.Rs. of the deceased first respondent, owner of the offending vehicle on record.