THASINA PARVIN Vs. DYAVEGOWDA

JUDGEMENT

(1.) This appeal has been filed by the claimants challenging the impugned judgment and award dated 17.03.2018 passed by the learned Prl.Senior Civil Judge & Addl.MACT, Hassan (for short 'the Tribunal'), in M.V.C.No.589/2016, awarding a sum of Rs.10,16,000/- together with interest at 6% p.a. from the date of petition till realisation on account of the death of Sri.Saleem Pasha in a road traffic accident that occurred on 08.02.2016.

(2.) Though the matter is listed for admission, with the consent of learned counsel for the parties, the same is taken up for final disposal.

(3.) Both the counsels submit that the occurrence of accident as well as the coverage of the policy of the offending vehicle by the Insurance company are not in dispute and this appeal is restricted to quantum of compensation awarded by the Tribunal.