Y K PRASANNA Vs. H G JAFFER SAB

JUDGEMENT

(1.) This appeal is directed against the judgment and award dated 05.11.2011 passed in MVC No.320/2006 by the Itinerary Senior Civil Judge & MACT at Hosadurga (hereinafter referred to as the 'Tribunal' for the sake of brevity).

(2.) For the sake of convenience, parties herein shall be referred in terms of their status before the Tribunal.

(3.) Appellant-Claimants filed the claim petition seeking compensation on account of death of Nagarathnamma, mother of the claimants. According to them, on 22.06.2006 at about 9.30 p.m. deceased Nagarathnamma was proceeding on a motor cycle bearing registration No.KA-18/960-TP from Hosadurga towards Channapura. While the motor cycle was moving near Adrikatte-Hurulihally gate, a lorry bearing registration No.KA-16/7686 came from Hosadurga side. Driver of the said lorry came with high speed in a rash and negligent manner and dashed to the motor cycle. As a result, Nagarathnamma fell down from the motor cycle and sustained grievous injuries and died on the spot. Contending that they had lost the sole bread earner of the family, claimants filed the claim petition seeking compensation.