ASHOK Vs. RAGHUNATH

JUDGEMENT

(1.) Being not satisfied with the judgment and award dated 06.09.2018, passed in MVC No.2140/2017 on the file of I Additional District Judge and MACT-II, Belagavi, the appellants-claimants have preferred this appeal seeking enhancement of compensation.

(2.) The brief facts which are necessary for the disposal of the appeal are as under : It is contended in the claim petition that on 07.05.2017, at about 11.15 a.m. when one Kumar Abhishek Ashok Sutar was proceeding on his motorcycle bearing No.MH-09/AF-3164 on Kolhapur Insuli road, near Jaittal Phata, a Scorpio bearing No.MH-09/CM-7438 came in rash and negligent manner and the driver of the said vehicle lost control over it and dashed against the said motorcycle on which Abhishek was moving, resulting in fatal injuries to Abhishek all over his body. He was shifted to the hospital and he was inpatient for two days, on 09.05.2017 he succumbed to the injuries in the City hospital, Kolhapur. Therefore, a claim petition came to be filed seeking grant of adequate compensation.

(3.) After issuance of notice, both respondents appeared before the tribunal and filed a detailed statement of objections denying the entire petition averments.