PUTTAPPA Vs. RAMA NAIK

JUDGEMENT

(1.) This appeal by the appellants-claimants is against the judgment and award dated 1.6.2011 in MVC No.7220/2009 on the file of IX Addl. Senior Civil Judge, Court of Small Causes and Member, Motor Accident Claims Tribunal-7, Bangalore questioning the quantum of compensation awarded and fixing the contributory negligence on the part of the driver of the auto.

(2.) The brief facts which gave rise to the appeal are as under:-

(3.) His parents and younger brothers filed a claim petition under Section 166 of the M.V. Act claiming compensation of Rs.20.00 lakh from the owner and insurer of the both the vehicles involved in the accident.