RIYAN Vs. AKSHTA SATISH KALAL

JUDGEMENT

(1.) Heard the learned Advocate for the appellants- claimants and learned counsel for the respondents and perused the appeal papers.

(2.) The claimants in MVC No.379/2015 on the file of learned IV Addl. District and Sessions Judge & Addl. MACT, Dharwad are taking exception to the judgment and award dtd. 6/12/2019 passed by the Tribunal to the extent of absolving insurance company from liability to pay compensation and also to the extent of disallowing the claim of the claimants in respect of income of the deceased and other conventional heads.

(3.) The accident which occurred on 1/8/2014 and resulting in the death of Jakirhussain is not in dispute. It is stated that the deceased was aged 20 years as on the date of the accident and he was a student pursuing ITI course and also running grocery shop.