DIVYA Vs. K.S.R.T.C.

JUDGEMENT

(1.) The claimants are before this court praying for enhancement of compensation, not being satisfied with the quantum of compensation awarded by the tribunal under judgment and award dated 18.02.2014 in MVC No.81/2012 on the Additional MACT, Kumta.

(2.) The claimants are the husband, daughter and minor son of the deceased Shobha. A claim petition came to be filed under Section 166 of M.V. Act claiming compensation for the death of Shobha in a road traffic accident involving KSRTC bus bearing No.KA-19-F- 2613. It is stated that the deceased was LIC agent and also doing tailoring work, earning Rs.45,000/- per annum. She was aged 45 years as on the date of accident.

(3.) On issuance of notice, respondent No.2 appeared and filed its statement of objections denying the entire claim petition averments. It is also denied that the accident occurred being due to rash and negligent driving of the driver of the bus. The claimant No.1 daughter of the deceased examined herself as PW1 and marked the documents as Ex.P1 to P11. No evidence was led on behalf of the respondents.