GOWRAMMA W/O. LATE ERAPPA Vs. M. GANGADHARA S/O. MUNINARAYANAPPA AND THE NEW INDIA ASSURANCE CO. LTD. REPRESENTED BY ITS DIVISIONAL MANAGER

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation.

(2.) HEARD The appeal is admitted and with the consent of learned Counsel appearing for the parties it is taken up for final disposal.

(3.) BRIEF facts of the case are: That on 02.03.2003 when deceased Jagannath was proceeding a coolie along with the cleaner Shivaprasad in the mini lorry bearing registration NO.KA. 04 A 5892 and when the said lorry was proceeding towards Poddatur it dashed against a way side tree on account of the rash and negligent driving of its driver, as a result deceased Jagannath and Shivaprasad died on the spot. Hence, the mother of deceased Jagannath filed a claim petition before MACT, Bangalore seeking compensation of Rs. 5,00,000/ - and the Tribunal has awarded compensation of Rs. 1,61,000/ - with interest at 6% p.a.