DYAMANNA FAKIRAPPA TIMMAPURKAR Vs. MAHESH S/O JOGANAGOUDA

JUDGEMENT

(1.) The present appeal has been preferred by the appellants-claimants being aggrieved by the Judgment and award dated 20.10.2012, passed by the District Judge and MACT, Gadag in MVC No.177 of 2011.

(2.) Heard. The appeal is admitted. With the consent of learned counsel appearing for the parties, it is taken up for final disposal.

(3.) The brief facts leading to the case are that, on 14.04.2011 at about 9.45 A.M. Naveen was proceeding on the Gadag-Hubli road along with his friends, at that time a Car bearing registration No.KA.37/M-3630 came rashly and negligently and dashed to the said Naveen. As a result of the same, Naveen sustained severe injuries and died on the spot. For having lost their loving son of 9 years, the parents have filed a claim petition under Section 166 of M.V.Act for claiming compensation.