PARVATI Vs. ANIL

JUDGEMENT

(1.) The claimants are before this Court in this appeal not being satisfied with the quantum of compensation awarded and also praying to shift the liability from respondent No.1 to respondent No.4 Insurance Company under the judgment and award dated 21.11.2014 in M.V.C. No.143 of 2009 on the file of the Member, I-Additional Motor Accident Claims Tribunal, Karwar, (for short 'the Tribunal'), and praying for enhancement of the compensation.

(2.) The claimants are the wife and son of the deceased - Shankar S/o. Subray Bhat. The accident occurred on 27.02.2008 involving the motorcycle bearing No.KA-30/K-8171 and KA-31/K-7164 and the accidental death of Shankar S/o.Subray Bhat is not in dispute in this appeal. The claimants are in appeal praying for enhancement of compensation and also shifting the liability from respondent No.1, the owner to the insurer of the motorcycle bearing No. KA-31/K-7164 to respondent Nos.4 and 5.

(3.) The tribunal on considering the material on record awarded total compensation of Rs.30,48,624/-with interest at the rate of 6% p.a. from the date of petition till realization on the following heads: