N.B.SAVITHA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Though this appeal is listed to hear on I.A.No.2/14 filed by the appellants, with the consent of learned counsel on both sides, it is heard finally.

(2.) The claimant Nos. 1 to 3, being widow and minor children of deceased K.C. Rangaswamy, who died in a road traffic accident that took place on 14.09.2010 on Nanjangud Main road have filed this appeal assailing the judgment and award of the Fast Track Court -V and Addl. Motor Vehicles Claims Tribunal at Mysuru (hereinafter referred to as "Tribunal"? for the sake of brevity), dated 18.02.2013 on the finding regarding negligence and also seeking for enhancement of compensation.

(3.) For the sake of convenience, parties herein shall be referred to, in terms of their status before the tribunal.