KAVITHA Vs. VEERESHAPPA H.

JUDGEMENT

(1.) The claimants in M.V.C.No.232 of 2015 on the file of Motor Accident Claims Tribunal, XII, Ballari ('Tribunal' for short) have come up in this appeal.

(2.) It is the case of the claimants before the Tribunal that, on 16.01.2015 at about 1.30 p.m. Rangaswamy @ Guru Swamy S/o. Late Nagappa @ Naganna and two others were proceedings on the motorcycle bearing registration No.KA-34/EA-2788. Rangaswamy was riding the said motorcycle, slowly, cautiously and on proper side of the road, when they were proceeding near Petrol Bunk in Shanti Nagar, Ballari , one TATA ACE vehicle bearing registration No.KA-34/A-5631 came from the opposite direction in a rash and negligent manner and dashed to the motorcycle, due to which, Rangaswamy sustained sever injuries and succumbed to the injuries on the spot. Therefore, the wife and children and mother of the deceased- Rangaswamy filed the claim petition in M.V.C. No.232 of 2015 claiming compensation against the driver, owner and insurer of the of fending TATA ACE vehicle.

(3.) Similarly, the two other injured in the said accident also filed M.V.C.Nos.233 and 235 of 2015 and all the claim petitions were heard together before the Tribunal and disposed of by common Judgment.