T M RENUKAPPA Vs. FAHMIDA

JUDGEMENT

(1.) The above miscellaneous first appeal is directed against the judgment and award passed by the District Judge, Chitradurga, in M.V.C. No. 12 of 1971, dated 5-11-197-6 fixing, the liability of the insurer at Rupees' 10,000/- out of the total compensation of Rs. 25,048/- and the owner of the vehicle bearing No. MYT 3887 for payment of the balance amount to respondents I to 4.

(2.) The appellant is the owner of the lorry bearing No. MYT 3887. Respondents 1 to 4 are the claimants. Respondent-5 is the insurer. Respondent-6 is the driver.

(3.) The claimants instituted a petition before the Motor Accidents Claims Tribunal at Chitradurga, claiming compensation of a lakh of rupees for the death of one Mohamed Ameer, the husband of the lst claimant and father of respondents 2 to 4, arising out of the motor accident which took place an 13-3-1971, When he (deceased) was travelling in the said goods vehicle from Davanagere to Hihyw with his goods loaded in the said vehicle.