KAMALAWWA Vs. ASHOK

JUDGEMENT

(1.) The claimant being dissatisfied with the judgment and award dated 27/4/2015 passed in MVC No.91/2013 by the I Addl. District & Sessions Judge, Bagalkot sitting at Jamakhandi & MACT No.XI, Jamakhandi has filed this appeal.

(2.) It is the case of the claimant before the Tribunal that on 3.12.2012, the deceased Kalappa Ishwarappa Badiger was proceeding by walk towards Shivaji circle situated at Mudhol by the side of Mudhol Lokapur road, when he reached near the Reliance Petrol Pump at about 8.00pm, the driver of the Truck bearing Nos.KA- 28/A-9155 came from the Lokapur side in a rash and negligent manner and dashed to the deceased from backside causing accident, due to the said impact deceased sustained grievous injuries and died on the spot.

(3.) The deceased was hale and healthy prior to the accident and aged about 35 years and was doing mason work at Mudhol and thereby he was earning Rs.12,000/- p.m. and maintaining members of the family. The petitioner has lost her beloved son and dependency and therefore, put to mental agony and inconvenience.