BISMILLA Vs. PANDURANG

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 appellants-claimants are before this court in this appeal being not satisfied with the quantum of compensation awarded under judgment and award dated 03.05.2019 in MVC No.2783/2017 on the file of the Senior Civil Judge and JMFC, Raibag praying for enhancement of compensation. The claimants are wife and parents of the deceased Merasab in a road traffic accident.

(3.) It is stated that on 29.09.2017, the deceased succumbed to the injuries sustained in a road traffic accident involving motorcycle bearing Reg.No.KA-23/R- 3321 and a lorry bearing No.MH-08/H-1599. The deceased was aged 32 years and was earning Rs.30,000/- per month from electric-cum-agricultural work. Before the tribunal, the claimant No.1, the wife of the deceased examined herself as PW1 apart from marking Ex.P1 to P6. Respondent-Insurance company examined RW1 and marked the documents as Ex.R1 to R6. On scrutiny of material on record, the tribunal awarded total compensation of Rs.10,98,936/- with interest.