ARCHANA Vs. UDAY ARJUN HONGEKAR

JUDGEMENT

(1.) The claimants, who are the wife, children and mother of the deceased Vinayak Yadav Genji, are before this Court in this appeal not being satisfied with the quantum of compensation awarded under the judgment and award dated 05.04.2019 passed in M.V.C. No.2237 of 2018 on the file of the IV Additional District Judge and Motor Accident Claims Tribunal-V, Belagavi (for short 'the Tribunal').

(2.) The claimants filed claim petition under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') seeking compensation for the accidental death of one Vinayak Yadav Genji in a road traffic accident that occurred on 25.10.2018 involving car bearing No.KA-22/N-4970. On issuance of notice, respondent Nos.1 and 2 appeared and filed their objections. The claimants, in support of their case, examined claimant No.1 as P.W.1, apart from marking the documents as Exs.P.1 to P.12. The respondent No.2-insurance company marked insurance policy as Ex.R.1. The Tribunal, on analyzing the entire material placed before it, awarded a total compensation of Rs.21,40,000/- with interest at the rate of 6% per annum, from the date of petition till realization, as under:

(3.) Heard the learned counsel for the appellant and the learned counsel for the respondent No.2- insurance company. Perused the trial Court records.