RITA W/O BALESH GIDAGAR; KUM TEJASWANI D/O BALESH GIDAGAR; SUBHASH MALLAPPA GIDAGAR; CHAMAVVA W/O SUBHASH GIDAGAR Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The appeal is listed for admission. The parties are served and represented. With the consent of counsels, appeal is taken up for final disposal, as claim pertains to the year of 2008 and the claimants are none other than the widowed wife, minor daughter of the deceased and his parents.

(2.) For the sake of convenience, the parties are referred to, as arrayed before the Tribunal.

(3.) The case of the claimants is that on 06.09.2008 while the husband of the 1st appellant claimant by name Balesh Gidagar was proceeding on his motorcycle bearing No.KA-23/V- 3767 towards Belgaum. The driver of the offending vehicle bearing Registration No.KA-23/F-388 which was proceeding towards Sankeshwara bus stand took a sharp turn to the right instead of going around the roundabout and thereby caused the accident which resulted in her husband sustaining grievous head injuries and to other parts of the body. The deceased was admitted to KLE Hospital, Blegaum, where he breathed his last on 19.09.2008.