RAJESHWARI Vs. BASAVARAJ

JUDGEMENT

(1.) This appeal is by the appellants/claimants questioning quantum as well as negligence of 25% fastened on the rider of the bike on which minor was proceeding as a pillion rider.

(2.) The claimants have filed a claim petition for having lost a minor son aged about 4 years in a road traffic accident dtd. 16/12/2016. The Tribunal having answered issue No.1 in the affirmative, has awarded compensation of Rs.5,00,000.00 by fixing liability at 25% on the rider of the bike.

(3.) Learned counsel appearing for the appellants has placed reliance on a reported judgment rendered by a Co-ordinate Bench of this Court in the case of Lakshminarayanappa @ Moogappa and others Vs. M/s Royal Sundaram Allianz Ins. Co. Ltd.[MFA No.11440/2011 C/w MFA No.206/2018 D.D.12/9/2024]