SHAKEELA Vs. BAPUGOUDA

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 not being satisfied with the quantum of compensation awarded by the tribunal under judgment and award dated 04.04.2018 in MVC No.94/2017 on the file of Senior Civil Judge and JMFC, Shiggaon, praying for enhancement of compensation.

(3.) The brief facts of the case are that, the claimants are the wife, children and mother of the deceased Mr. Azad. The claim petition was filed under Section 166 of MV Act, claiming compensation for the accidental death of Azad in a road accident. It is stated that on 28.03.2016, the deceased Azad was proceeding in his motorcycle chassis bearing No.ILI334041, a canter lorry bearing No.GA-02-V-5899 came from opposite side in a rash and negligent manner and dashed against the motorcycle. Due to which, Azad suffered grievous injuries and died on the spot. It is stated that the deceased was doing bar bending work, earning a sum of Rs.30,000/- per month, who was aged about 38 years as on the date of accident. It is stated that the claimants were wholly dependant on the deceased.