SHETTEVA Vs. SHIVANAND

JUDGEMENT

(1.) Though this appeal has come up for admission, with the consent of the learned counsel appearing for the parties, same is taken up for final disposal.

(2.) This appeal has been preferred by the claimants - appellants assailing the judgment and award dated 10.12012 passed by Additional Senior Civil Judge and MACT No. VI at Bijapur, in MVC No. 2011.

(3.) The brief facts leading to the case are that; on 18.09.2010 at about 5.30 p.m. near Hingani dam, deceased was standing by the side of the road. At that time, the driver of new tractor bearing its Chassis No.006504665 C-l and Engine No. SRJU-2609 came rashly and negligently and dashed to the deceased and as a result of the same, he sustained grievous injuries and succumbed to the said injuries. Hence, the claimants have filed the claim petition seeking compensation.