HANUMANTHI Vs. HANUMAYYA

JUDGEMENT

(1.) These appeals are filed challenging the judgment and award dtd. 4/3/2020 in MVC No.199/2018, on the file of the Motor Accident Claims Tribunal at Raichur (hereinafter referred to as 'Tribunal'), awarding compensation to the claimants.

(2.) For the sake of brevity, the parties in the appeals shall be referred to in terms of their status and ranking before the Tribunal.

(3.) It is the case of the claimants that, deceased Hanumanta @ Hanumantraya was the husband of claimant No.1. On 21/9/2017, the deceased while working as a cleaner in Mahindra Max pick-up vehicle bearing No.KA- 36/6769 and on account of rash and negligent driving and turtle of the of the aforementioned vehicle, the alleged accident occurred on the road. As a result of the same, deceased - Hanumanta @ Hanumantraya succumbed to the injuries. Hence, the claimants have preferred MVC No.199/2018 seeking compensation.