PUTTASWAMY GOUDA Vs. R C RANGAPPA NAIK

JUDGEMENT

(1.) this appeal arises out of the judgment and award made in m.v.c. no. 181 of 1986 disposed of on 15th april, 1989 by the additional district judge and m.a.c.t. ii, Bangalore rural district, bangalore, by which the learned member of the tribunal awarded a sum of Rs. 15,000/- as the compensation payable under section 92-a of the Motor Vehicles Act, 1939 (hereinafter referred to as 'the act').

(2.) the appellant has taken a number of grounds to assail the conclusion of the tribunal, the main grounds of them being (1) rejection of the claims of wife and mother, who died during the pendency of the petition, of the deceased ramegowda, on the ground that the petition did not survive on their death, they being only l.rs. And dependants of the deceased, was wrong and (2) the finding of the tribunal that the appellant being not the dependant of the deceased was not entitled to compensation for loss of dependency, was also unsustainable.

(3.) we have heard the learned counsel on both sides.