RANJANA Vs. KALU RAM

JUDGEMENT

(1.) Claimants as well as Insurance Company are in appeal challenging the judgment and award passed by the I Additional Senior Civil Judge and MACT-VI at Bijapur (for short 'the Tribunal') dated 10.12.2012 in MVC No.1314/2010.

(2.) Claimants are the legal representatives of the deceased Sri.Shirish Kore, who filed claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation amount of Rs. 97,35,000/- for the death of Sri.Shirish Kore, in the said accident.

(3.) The claim petition averments are that, Claimants are the wife, children and parents of the deceased Sri.Shirish Kore. The deceased while driving his Santro Car bearing Reg.No.MH- 13/N-2525 on 30.04.2010 at about 2.30 a.m. to 00 a.m. from Solapur Railway Station, met with a road traffic accident near Kambar Talav Bridge on Solapur to Bijapur road at Solapur, owing to the rash and negligent driving of the driver of one Container bearing Reg.No.HR-55/R-0037, resulting in which Sri.Shirish Kore crushed to death immediately. The victim was aged about 49 years, working as an Assistant Executive Engineer in Maharashtra State Electricity Board, Pune and earning Rs. 60,000/- per month. The petitioners are dependent on the income of the deceased. The respondents are owner and insurer of the offending vehicle. Hence, jointly and severally liable to pay the compensation amount. Accordingly, prayed that the petition be allowed with costs.