D BALAYYA @ BALAPPA Vs. MAHANTESH S AILI

JUDGEMENT

(1.) This appeal by the claimants is directed against the judgment and award dated 02.08.2012 made by the Motor Accident Claims Tribunal, Gangavati (for short 'MACT') in claimants' MVC No.72/2011 whereby a compensation of Rs.8,11,192/- with interest at 6% per annum thereon from the date of the petition till deposit is made.

(2.) The brief facts stated are:

(3.) The legal representatives of the deceased filed MVC No.72 of 2011 seeking compensation of Rs.15,22,000/-. The respondents filed Written Statement resisting the claim petition. In order to prove the petition claim, claimant No.1 was examined as PW-1 and 22 documents came to be marked as Exs.P-1 to 22. Another person namely Sri.G.Thippeswamy was also examined as PW-2. From the side of the respondent Insurance Company, one Mr. Chandrashekar, the Deputy Manager was examined as RW-1 and the insurance policy was marked as Ex.R- 1 with consent.