YASHODAMMA Vs. THIMMEGOWDA

JUDGEMENT

(1.) THOUGH the matter is posted for Admission, by consent of the learned Counsel for both the parties, the same is taken up for final hearing.

(2.) THE appellants, who are the legal representatives viz., wife, son and mother of the deceased are challenging the judgment and award dated 1st October, 2012 passed in MVC No. 1967/2011 by the Presiding Officer, Fast Tract Court -II and MACT., Hassan.

(3.) IT is the case of the appellants that in a motor vehicle accident that took place on 10.12.2010 at about 5.30 p.m. near Railway Bridge, Hassan - Biccodu road, Alur Taluk when the deceased Nagaraj was walking on the left side of the road, at that time the rider of the motor cycle bearing registration No. KA -04 -EV -9457 came in a rash and negligent manner and dashed against him resulting in fatal injuries due to which he succumbed. Therefore, they filed a claim petition seeking compensation of Rs.20 lakhs.