JAYAMMA Vs. C M NARAYANA SWAMY

JUDGEMENT

(1.) This appeal is directed against the judgment and order passed by Motor Accident Claims Tribunal ('Tribunal' for short) in MVC.240/2009.

(2.) Briefly stated the facts are that the claimants are the wife and children of deceased Manjunatha, who died in the motor vehicle accident on 12.05.2008 owing to the actionable negligence of the driver of the autorickshaw bearing No. KA.15-4548. The claimants instituted the claim petition seeking compensation for the death of Manjunatha in the motor vehicle accident. The respondents contested the matter. The Tribunal after analyzing the material on record awarded a total compensation of Rs.3,38,000/- fastening the liability on respondent No. 4 and 5. The insurer / respondents 3 and 6 are exonerated from the liability.

(3.) Being aggrieved, the claimants are before this Court challenging the liability as well as quantum.