CHANDRAMMA Vs. RAFEEQ AHMED

JUDGEMENT

(1.) THIS appeal is under Section 173(1) of Motor Vehicles Act, 1988, by claimants before the Additional MAC Tribunal, Mysore in MVC.No. 137/2004. The claim was due to the death of the bread winner - the husband of the 1st claimant-appellant and father of claimant Nos.2 and 3, who are minor daughter and minor son respectively of the deceased person.

(2.) CLAIM was for the reason that the person' by name Puttaraju, had died in an accident that; occurred on 15/3/2004 at about 10.30 p.m.' involving two Motor Vehicles, when he was riding a Bajaj Chetak Scooter bearing registration No.CAT-4235, which was dashed against by a goods tempo bearing registration No.KA-21 1708 coming from the opposite direction' at Hunasavadi, near Periyapatna, Kushalnagar Road driven by the 1st respondent and as a result of the injuries the person had succumbed, to the same later at.

(3.) THE appeal papers were presented by the learned counsel for the appellants on 2nd June, 2005, but with many defects. THE High Court registry on noticing such defects in the presentation of the appeal, notified the same on the notice board of the registry for compliance on 15.06.2005. THE appeal memorandum was required to be set right and made presentable within six weeks thereafter, and today it is submitted before us by Sri. Karumbaiah, learned counsel for the appellants that some of the office objections had been complied with on 12/7/2005.