RAMADASANAIKA Vs. ROHINI PACKER

JUDGEMENT

(1.) This appeal under Section 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) has been filed by the claimants seeking enhancement of the amount of compensation against the judgment dated 08.09.2017 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 05.07.2016, the deceased Manju Naika was proceeding on motorcycle bearing Registration No.KA-05-HC-4169. When he reached near Kaggalipura, a lorry bearing Registration No. KA-51-A- 9814, which was being driven by its driver in a rash and negligent manner, dashed against the motorcycle of the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the same.

(3.) The claimants thereupon filed a petition under Section 166 of the Act claiming compensation on the ground that the deceased was aged about 20 years at the time of accident and was employed as a driver and was earning a sum of Rs.25,000/- per month. It was further pleaded that accident took place solely on account of rash and negligent driving of the driver of the lorry. The claimants claimed compensation to the tune of Rs.50,00,000/- along with interest.