LAKSHMAMMA Vs. MOHAMMED ZAKIR

JUDGEMENT

(1.) This is claimants' appeal seeking for enhancement of compensation and modification of the judgment and award dated 07.04.2015 passed in MVC No.3535/2014 by the Court of Motor Vehicles Accident Claims Tribunal, Bangalore (SCCH-14) (hereinafter referred to as 'the Tribunal', for the sake of brevity).

(2.) For the sake of convenience, parties shall be referred to in terms of their status and ranking before the Tribunal.

(3.) The claimant being the legal representative of deceased - Ravikumar filed the claim petition under Section 166 of the Motor Vehicles Act, 1988 seeking compensation of Rs.30,00,000/- (Rupees Thirty Lakhs Only) on account of death of - Ravikumar in a road traffic that occurred on 25.03.2014. The claimant is the mother of the deceased - Ravikumar.