MUTE GANGAMMA Vs. SIDDA BIRAPPA

JUDGEMENT

(1.) The claimants are before this court in this appeal praying for enhancement of compensation not being satisfied with the quantum of compensation awarded under common judgment and award dated 21.04.2012, passed by the Member, MACT-XII, Bellary in MVC No.1149/2011.

(2.) The claim petition was filed under Section 166 of M.V. Act claiming compensation for the death of Mutte Gangappa in a road traffic accident. It is stated that the accident occurred on 29.06.2010 at about 10.00 p.m. involving lorry bearing No.KA-17/A-4961 and tractor and trailer bearing No.KA-34/T-9355/T- 9408. The accident involving above vehicles and the accidental death of the deceased is not in dispute in this appeal. The claimants are in this appeal praying for enhancement of compensation.

(3.) The tribunal based on the material produced before it, awarded total compensation of Rs.3,59,000/- with interest @ 6% p.a. from the date of petition till realization on the following heads: