BHAGYA Vs. BRANCH MANAGER

JUDGEMENT

(1.) This is an appeal filed by the claimants challenging not only the exoneration of the insurance company from satisfying the award but also claiming enhancement of compensation.

(2.) The case of the claimants was that their brother Somashekhar was traveling in a Tempo Trax vehicle bearing registration No.KA-37/8496 from Gangavathi to Koppal, when the driver of the vehicle hit a tree, as a result of which, Somashekhar died and some of the other passengers also died while some other passengers suffered injuries.

(3.) It is their case that the deceased Somashekhara was the sole bread winner and they were entitled to a just compensation on account of his death.