MANJULA AND OTHERS Vs. SHANKAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the appellants and learned counsel for respondent No. 3 on I.A.I/2016.

(2.) Heard. Appeal is admitted and with the consent of the learned counsel appearing for the parties, it is taken up for final disposal.

(3.) Brief facts leading to the case are that on 09.05.2009 Raju @ Rajesh S/o Ninganna Pujari was proceeding on his motorbike bearing Reg.No.KA-28/L-3491 after attending the funeral ceremony of his relative at Chadachan. When he came near Halahalli village, a cruiser jeep bearing Reg.No.KA-28/M-5352 came rashly and negligently in a zigzag manner and he lost control over the vehicle, dashed to the motorcycle of Raju. As a result of the same, he fell down and sustained injuries and on the way to the hospital be succumbed to the injuries. For having lost the bread earner of the family, wife, children and parents have filed the claim petition for claiming the compensation.