LAKSHMINARAYANAPPA Vs. ROYAL SUNDARAM ALLIANZ INS. CO. LTD.

JUDGEMENT

(1.) To facilitate easy reading of this judgment, the same has been indexed as under:

(2.) The sole question to be determined in these appeals is:

(3.) MFA 11440/2011 - Harish (aged 14 years) was riding pillion on a motorcycle on 8/6/2010 which his father Mr. Lakshminarayanappa was riding when it was hit from behind by a lorry which resulted in both of them suffering severe injuries. They were immediately taken to the General Hospital, Bagepalli where they were declared 'dead on arrival'. Harish's mother along with the other legal heirs filed a claim petition seeking compensation, and by the impugned award, the Tribunal has granted Rs.1,65,000.00 towards compensation for the death of said Harish.