VARALAKSHMI AND ORS. Vs. IBRAHIM AND ORS.

JUDGEMENT

(1.) THIS appeal by the claimants is directed against the judgment and award in MVC No. 533/2010 dated 12.10.2010 on the file of the Principal Senior Civil Judge & JMFC -cum -Member, IV -MACT, Hospet.

(2.) THE first appellant/claimant is the mother of one Thippeswamy and the other appellant/claimants are his brothers and sister. Thippeswamy died in a motor vehicle accident occurred on 10.2.2010. Therefore, they filed MVC No. 533/2010 before the Tribunal seeking compensation.

(3.) THE Tribunal on appreciation of the materials on record, has held that Thippeswamy has succumbed to the injuries sustained by him in the accident occurred on 10.2.2010 on account of actionable negligence of the driver of the offending vehicle. The Tribunal, has awarded total compensation of Rs. 3,71,000/ - with 6% interest from the date of the petition till the date of deposit.