DILSHAD BEGUM Vs. MANJUNATH

JUDGEMENT

(1.) Though this appeal is posted for orders, having regard to the facts and circumstances of the case and with the consent of the learned counsel for the parties, the same is taken up for final disposal.

(2.) This appeal is preferred by the appellants/claimants against the impugned judgment and award dated 06/04/2016 passed by the learned Senior Civil Judge and MACT, Holenarasipur, in M.V.C.No.1344/2013, whereby the Tribunal has awarded a compensation of Rs.10,60,000.00 with interest at 9% per annum from the date of petition till the date of deposit.

(3.) The factual matrix of the appeal are as under:- It is stated in the claim petition that at about 8:30 P.M. on 29-01-2013, when the deceased Meer Shekhawath Ali was traveling in a Tempo Traveller vehicle bearing Registration No.KA-51/4941, at Holenarasipur - Channarayapatna Road, the driver of the said vehicle drove the same in a rash and negligent manner with high speed and dashed against the road divider and then dashed against a Lorry bearing Registration No.TN-02/AD-8610. Due to the impact, the deceased sustained severe injuries. Immediately he was shifted to Government Hospital Channarayapatna and after first-aid, on the advise of the Doctors, he was further shifted to Government Hospital, Hassan, and thereafter shifted to Hosmat Hospital, Bengaluru for better treatment. But without responding to the treatment, the deceased succumbed to the accidental injuries on 30-01-2013 at about 6:05 P.M.