SUSHMA H.R. Vs. DEEPAK KUMAR JHA

JUDGEMENT

(1.) Leave granted.

(2.) The appellants are before this Court assailing the judgment dtd. 2/11/2020 passed by the High Court of Karnataka at Bengaluru in M.F.A. No.3402 and 426 (MV) of 2016. The appellants claim to be aggrieved by the quantum of compensation which has been awarded by the High Court and are seeking enhancement of the same.

(3.) Heard learned counsel for the appellants, the learned counsel for the respondents and perused the appeal papers. The accident in question had occurred on 2/1/2013 and Vinay, the husband of the appellant No.1 died in the said accident. As on the date of the accident he was aged 29 years. It was contended that the deceased was running a Bakery which had good business and income earned. The family is deprived of the same and therefore due to his death there is loss of dependency which need to be adequately compensated.