SUNITA Vs. ABDUL SAMAD

JUDGEMENT

(1.) Though the matter was posted for admission, with the consent of learned counsel for the parties, the appeal was heard on merits and taken up for final disposal.

(2.) This appeal is directed against the judgment and award dated 09.07.2013 passed by the learned Member, MACT, Kalaburagi in MVC No.857/2007.

(3.) It is the case of the claimants that on 06.06.2007 at about 4.00 p.m. the deceased Rajendra was proceeding on his Hero Honda motorcycle bearing registration No.MH-25-E-8845 on NH-9. When he was so proceeding, near Datta Mandir, another motorcycle bearing No.KA-38-TR-118 Pulsar came from opposite direction in high speed and in a rash and negligent manner trying to overtake a truck and dashed against the motorcycle of the deceased, thereby, the deceased sustained severe injuries and succumbed to the said injuries in the hospital. The deceased was hale and healthy and he was aged about 37 years, he was a teacher by profession at Kadar Tanda, Tq. Omerga, Dist. Osmanabad and he was getting salary of Rs.13,000/- per month. Due to untimely death of the deceased the claimants who are wife, mother and children of the deceased are put to great loss and they have lost their dependency. Therefore, they claimed compensation of Rs.16,00,000/-.