YASHODAMMA Vs. H P SHIVAKUMARACHAR

JUDGEMENT

(1.) The present appeal has been preferred by the appellant being aggrieved by the judgment and award passed by the II Additional District Judge and MACT at Chikkamagaluru in MVC No.263/2014 dated 14.12.2015.

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

(3.) The brief facts of the case are that on 16.08.2013 at about 30 p.m. M.B.Praveena and Smt. Uma were proceeding on motorcycle bearing Reg. No.KA-13-X-5423 as rider and pillion rider and when they came near Maddarahalli village, near Kanive cross on K.M. Road, the Tata Turbo lorry bearing Reg. No.KA- 18-A-5618 came from opposite direction rashly and negligently and dashed to the motor bike of Praveena. As a result of the same, they fell down and sustained grievous injuries. The said Praveena succumbed to the injuries on the spot itself and Uma subsequently succumbed to the injuries. For having lost the son and daughter-in-law, claimants have filed claim petition claiming compensation.