SUSHILA Vs. SUDHAKAR

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal has been preferred by the Appellant-Claimant challenging the order dtd. 13/2/2025 (hereinafter referred to as "Impugned Order") passed in M.F.A. No. 101451 of 2016 (MV-D) by the High Court of Karnataka, Dharwad Bench (hereinafter referred to as "the High Court") wherein the High Court partly allowed the appeal, and modified the judgment and Award dtd. 27/4/2015 passed by the III Addl. Sr. Civil Judge and MACT, Belagavi (hereinafter referred to as "Tribunal") in M.V.C. No. 1514 of 2013 (hereinafter referred to as "Award"), by enhancing the compensation awarded to the Claimant by 2,68,476/-, thereby granting the total compensation of 14,05,942/- as against 11,37,466/- awarded by the Tribunal.

(3.) The deceased, Balakrishna Yallappa Hosmani, aged 59 years was working in the Railway Department, and on 6/1/2013 at around 09.15 pm while he was proceeding on his bicycle on Sangli-Miraj Road near S.R. Petrol Pump, rider of a motor bike bearing Regn. No. MH 10/BC- 5380 owned by Respondent No. 1 came from behind in a rash and negligent manner and dashed into the bicycle of the deceased. As a result, the deceased suffered injuries and was admitted in Miraj Government Hospital where he succumbed to the injuries on 7/1/2013.