BHARAT FRITZ WERNER PRIVATE LIMITED BANGALORE Vs. CHANNAWWA

JUDGEMENT

(1.) this appeal is filed by the owner of the motor vehicle involved in the accident, against the quantum of compensation awarded by the tribunal to the l.rs. Of one s.v. uppin who died in the accident on 22-3-1989.

(2.) the occurrence of the accident and the actionable negligence on the part of the driver of the vehicle is no more in dispute. Even otherwise there is adequate material on record, which would establish that the accident and the resultant death of s.v. uppin was on account of the actionable negligence on the part of the driver of the vehicle bearing No. Cai 7769.

(3.) the claimants in turn have preferred their cross-objections, seeking enhancement of compensation awarded by the tribunal, which according to them is grossly inadequate.