MANJULA Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The claimants-appellants are in appeal not being satisfied with the quantum of compensation awarded vide the judgment and award dated 11.01.2017 in MVC No.200/2015 on the file of the Principal Senior Civil Judge and Additional M.A.C.T., Haveri. The claimants are the wife, children and mother of the deceased.

(2.) A claim petition was filed under Section 166 of the Motor Vehicles Act seeking compensation for the accidental death of one Parashuram in a road traffic accident which took place on 08.03.2015 involving motorcycle bearing registration No.KA-14/ED-8031 and KSRTC bus bearing registration No.KA-42/F-768.

(3.) The accident and accidental death is not in dispute in this appeal. The claimants/appellants have sought for enhancement of compensation.