MANJULA Vs. SANTOSH

JUDGEMENT

(1.) Though this appeal is listed for admission, with the consent of parties, the matter is finally heard and disposed of by this order.

(2.) The claimants-appellants are before this court not being satisfied with quantum of compensation awarded by the tribunal under the judgment and award dated 30.10.2019, passed by Senior Civil Judge and Additional MACT, Sirsi in MVC No.347/2018, praying for enhancement of compensation.

(3.) The brief facts of the case are that, the claimants are parents of the deceased Sudhakar. The claim petition was filed under Section 166 of the MV Act seeking compensation for the death of their son namely Sudhakar in a road traffic accident, occurred on 21.04.2018 at about 01.00 p.m involving APE goods Auto Rickshaw bearing Reg.No.KA-31-7763.