RANGASWAMI Vs. BALARAJ

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of the learned counsel for the appellants and respondent No.2, the matter is taken up for final disposal.

(2.) Factual matrix of the appeal are as under: It is stated in the claim petition that on 25.05.2015 at about 12.00 noon hours, the deceased Ravi was proceeding on his mother-cycle bearing No.KA-13/V-0748 in front of the shop belonging to one Rathna in Kenchattalli village. At the relevant point of time, the driver of the offending car bearing No.KA-31/M-5210, i.e., Maruthi Swift drove the same in a rash and negligent manner from Bengaluru on B.M.Road and hit on the motor-cycle of the deceased Ravi and caused the accident. Due to the impact, deceased fell down from his motor-cycle and suffered severe injuries and breathed his last on the spot.

(3.) The deceased by avocation is an Agriculturist and also doing Coolie work. He used to maintain the entire family of the petitioners from his income. But due to the death of Ravi, the family members of said Ravi have suffered great loss. Subsequently, the claim petition was filed by the L.Rs of the deceased before the Tribunal, urging various grounds and seeking compensation.