ZAHEERA BEGUM Vs. BASAVARAJ

JUDGEMENT

(1.) This is a claimants' appeal for enhancement preferred against the judgment and award dated 18.02.2017 passed in MVC No.347/2016 by the learned II Addl. District and Sessions Court and Addl. MACT, Bidar sitting at Basavakalyan wherein the Tribunal has awarded compensation of Rs.16,30,000/- with interest thereon at 7% p.a. from the date of petition till its realization.

(2.) The appellants were the claimants before the Tribunal. They will be referred to as the claimants in the course of this judgment. Claimant No.1 was the wife of one Jameel Pasha and claimant Nos.2 to 4 were his children and claimant No.5 is his mother.

(3.) On 30.01.2016 at about 1.00 p.m. while the deceased Jameel Pasha was coming from Rajeshwar to Basavakalyan on his motorcycle bearing registration No.KA-39/H-3081, between Rajeshwar to Tadola village on NH-9, a bus bearing No.KA-38/F-0792 belonging to respondent No.2 came in a rash and negligent manner causing accident to the motorcycle of Jameel Pasha resulting in the death of the deceased. The appeal preferred by the respondent No.2 in MFA No.201031/2017 has already been dismissed as per order dated 14.03.2018.