OBAMMA Vs. MUKRAM

JUDGEMENT

(1.) The claimants are in appeal being dissatisfied with the compensation of Rs.3,70,000/- that has been awarded by the Tribunal for the death of Mallaiah in a motor vehicle accident.

(2.) The case put forth before the Tribunal was that on 02.12.2007 when Mallaiah was walking on the side of Shivamogga Sagar NH-206 Road, an Ambassador car bearing No.CAN-1935 driven by respondent No.1 hit Mallaiah, as a result of which, Mallaiah sustained grievous injuries and died on the spot.

(3.) The claimants being the wife and minor son sought for compensation on the ground that he was a sole bread earner. The Tribunal on consideration of the evidence adduced before it, recorded the finding that an accident did occur on 02.12.2007 when the Ambassador car bearing No.CAN-1935 hit Mallaiah and that Mallaiah died on the spot.