M. MAHESWARAIAH S/O MARULASIDDAIAH, AKKAMAHADEVI W/O M. MAHESWARAIAH AND PAVITHRA D/O M. MAHESWARAIAH Vs. ORIENTAL INSURANCE CO. LTD., BY ITS BRANCH MANAGER AND SHRI. B.G. CHANDRASHEKARAIAH S/O JEEVESWARAIAH (OWNER OF HEROHONDA)

JUDGEMENT

(1.) THIS appeal is by the claimants for enhancement of compensation awarded by the Tribunal.

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

(3.) THE brief facts of the case: On 02.06.2006, when the deceased Marulasiddaiah was travelling in a motorcycle bearing registration No. KA -16/L -5780 as a pillion rider from Davanagere to Sirigere it dashed to roadside divider due to rash and negligent riding of motorcycle by its rider near Hulupanakatte on NH -4. As a result, he fell down and sustained grievous injuries and died at the spot. Hence, his parents and younger sister filed a claim petition before the MACT, Chitradurga seeking compensation of Rs. 6,00,000/ -. The Tribunal awarded them a compensation of Rs. 2,49,000/ - with interest at 6% p.a.