HOORBANU Vs. YONUS SALEEM

JUDGEMENT

(1.) MFA No.202189/2018 is filed by the claimants, while MFA Crob. No.200035/2019 is filed by the erstwhile owner of the offending vehicle challenging the judgment and award dtd. 1/9/2018, passed by the II Additional Senior Civil Judge, Kalaburagi [for short 'Tribunal'], in MVC No.353/2013.

(2.) A claim petition was filed under Sec. 166 of the Motor Vehicles Act, claiming compensation of Rs.87,70,000.00 on account of the death of Md. Sayed Latif in a road accident on 3/5/2013. The claimants claimed that the deceased was a carpenter, employed in Saudi Arabia and was earning Rs.55,000.00 per month. As a result of his death, the claimants claimed that they were deprived of a sole bread earner in the family. Hence, they claimed compensation from the owner and insurer of the offending vehicle before the Tribunal. The Tribunal after considering the oral and documentary evidence, determined the compensation as under:

(3.) Being aggrieved by the quantum of compensation awarded, the claimants are in appeal, while the erstwhile owner of the vehicle of the offending vehicle has filed a cross objection.