K. VENKATESHAPPA Vs. BUSHAMANI MALLESH

JUDGEMENT

(1.) The claimants not being satisfied with the quantum of compensation awarded by the tribunal are before this court praying for enhancement of compensation granted under judgment and award dated 15.06.2015 in MVC No.1246/2013 on the file of MACTXII, Ballari. The claimants are parents and younger brother of the deceased Hanumantha.

(2.) The claim petition was filed under Section 166 of the M.V. Act claiming compensation for the death of Hanumantha in a road traffic accident involving a lorry bearing No.AP-20/TB-3399 that occurred on 20.06.2013 at about 10.30 p.m.

(3.) The accident in question and the accidental death of Hanumantha is not in dispute in this appeal. The first claimant the father of the deceased got examined himself as PW1 apart from marking Ex.P1 to 12. The respondents have not let any evidence before the tribunal. Analyzing the material before it, the tribunal awarded total compensation of Rs.6,85,200/- with interest @ 7% p.a. from the date of petition till the date of deposit.