N.V.Ramana, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment dated 10th July, 2015 passed by the High Court of Karnataka at Bengaluru in Miscellaneous First Appeal No. 1045 of 2011. By the said judgment, the High Court has allowed the appeal filed by the Insurance Company exonerating it from the liability and set aside the judgment of the Motor Accident Claims Tribunal, Chickballapur awarding compensation to the claimants.
(3.) Pursuant to a complaint lodged on 13 th July, 2004 by the appellant No. 1 herein in P.S. Cheluru stating that her husband Narasa Reddy left home at 7 p.m. on 12 th July, 2004 for supplying milk to the Chakavelu Dairy and did not return. In the early morning on the next day it was learnt that her husband was crushed under a ground levelling tractor bearing registration No. TN 38 B 5899 at Brahamanara Tank, near Maddamma Temple on Chakavelu-Buddalavara Palli Road causing his instantaneous death on the spot due to high speed and negligent driving by the driver of the tractor. Accordingly, FIR has been registered in Crime No. 28/2004 under Sections 279 and 304(A), IPC. Subsequently, two claim petitions have been filed one by the wife and son of the deceased and the other by the father of the deceased, claiming compensation.;