VIDHYA Vs. RAJENDRA TUKARAM CHAVAN

JUDGEMENT

(1.) Though this appeal is listed for Admission, with the consent of learned counsel for the parties, it is taken up for final disposal.

(2.) The present appeal has been filed by the appellants-claimants assailing the judgment and award dated 28.08.2014 passed by the I Additional Senior Civil Judge and Additional MACT, (hereinafter referred to as 'Tribunal' for short), Belgaum in MVC No.1145/2012.

(3.) Brief facts leading to the case are that, on 05.05.2012 one Sri. Dattatraya Desai was proceeding on the motorcycle bearing No.KA-23/V-191 towards Budihal along with his friend, by riding the same in a moderate speed from his correct side of the road, when he came within the limits of Kanagala Village of National Highway-4, at about 12.30 hours a Truck bearing No.MH-11/AL-1251 came from hind side in a rash and negligent manner and by losing control over the said vehicle has dashed to the motorcycle of the said Dattaraya. Due to the said impact, said Dattatraya and his friend pillion rider suffered grievous injuries all over the body and died on the spot.