SRIKANTH S/O CHIKANRAO PERANI Vs. THE DIVISIONAL MANAGER NATIONAL INSURANCE COMPANY LTD., D.O. OPP. MINI VIDHAN SOUDHA GULBARGA, THROUGH ITS BRANCH OFFICE NEAR GANDHI CHOWK RAICHUR AND ORS.

JUDGEMENT

(1.) This appeal is by the claimants in MVC No. 144/2010 on the file of Additional District Judge (MACT) at Raichur, challenging the judgment and award passed by the said Court both on the ground of liability and quantum.

(2.) With the consent of the leaned counsel appearing for the parties, the appeal is heard and disposed of finally. Perused the judgment and award passed by the Tribunal.

(3.) As there is no dispute regarding death of deceased-Dathatreya in a road traffic accident that occurred on 16.08.2009 due to rash and negligent driving of a truck bearing registration No. KA-36/8899 by its driver, the points that arise for consideration in this appeal are: