SONABAI Vs. BASAVARAJ

JUDGEMENT

(1.) Heard on admission.

(2.) These appeals are filed by the claimant and Insurer challenging the judgment and award passed by the I Addl. Senior Civil Judge and MACT, Kalaburagi on its file in M.V.C. No. 577/2012 vide judgment and award of 108.2015.

(3.) The facts briefly stated that the deceased Bhimashankar on 08.12.2011 was proceeding on his Hero Honda motor cycle bearing Reg.No. KA-32-745 and the offending Jeep vehicle bearing Reg.No. MIT-12-CD-4617 came from opposite side in a high speed and zigzag manner, dashed against the motor cycle and the rider died at the spot. His widow and children filed a claim petition under Sec. 166 of the Motor Vehicles Act before the Tribunal contending that the deceased was a Carpenter earning Rs. 10,000.00 from his Carpenter work and also another Rs. 10,000.00 from agricultural work. Deceased was the sole bread earner in the family. The claim was contested by the owner and the Insurer of the vehicle.