DRAKSHAYANI Vs. MANAGING DIRECTOR KSRTC, CENTRAL OFFICE, BANGALORE

JUDGEMENT

(1.) The claimants are before this Court in this appeal not being satisfied with the quantum of compensation awarded under judgment and award dated 06.11.2012 in MVC No.21/2012 on the file of the Senior Civil Judge and Member, MACT-VIII, Badami.

(2.) The claim petition was filed under Section 166 of the Motor Vehicles Act claiming compensation for the accidental death of Sri.Ramprasad Dharmanna Talawar which occurred on 10.10.2011 involving KSRTC bus bearing No.KA-19/F-2613. The accident involving the above said vehicle and the accidental death of the deceased is not in dispute in this appeal. The claimants are before this Court praying for enhancement of compensation.

(3.) In support of their case, the claimant No.1, wife of the deceased was examined as PW.1 apart from marking documents as Exs.P.1 to P.7. No evidence was let in on behalf of the respondent-Corporation.