- (1.) Leave granted.
(2.) This appeal is directed against the judgment and order dated 15.6.2005 passed by a learned Single Judge of the High Court of Karnataka in M.F.A No.5751 of 2002, whereby and whereunder an appeal preferred by the respondent herein from the judgment and order dated 12.06.2002 passed by the Motor Accidents Claims Tribunal in M.C.A. No.113 of 2001 was allowed.
(3.) Shantamma, daughter of the appellant herein was sleeping in her hut. A tempo bearing No.KA 37 2257 which was being rashly and negligently driven by Respondent No.2 herein ran over her. She died on the spot. Household articles of the appellant also were damaged in the said accident.;