SUNDARAJ Vs. JAGADISH POOJARY

JUDGEMENT

(1.) Though this appeal is listed for admission, with consent of learned counsel appearing on both sides, it is heard finally. Learned counsel for the appellants is present in person. Learned counsel for the respondents has appeared through video conference.

(2.) This appeal has been filed by the claimants being aggrieved by the inadequate compensation awarded by the Tribunal vide judgment and award dated 18.6.2014,in M.V.C.No.808/2012 filed under Section 166 of the Motor Vehicles Act, 1988, (for short 'the Act') by Senior Civil Judge and Addl. Motor Accident Claims Tribunal, Kundapura.

(3.) The brief facts leading to the above appeal are as under: On 28.04.2012 one Shankar was driving a Maruti Omni bearing registration No.KA-20-C-2087 along with others and was proceeding from Naravi village towards Belthangady on Naravi-Belthangady State Highway. When he reached Kukkunje Cross in Kuthloor village, Belthangady, a Mahindra pickup vehicle bearing registration No.KA-21-A-4076 driven by the first respondent came from the opposite side in a rash and negligent manner and dashed against the Maruti Omni after coming on the wrong side. In the said accident, Shankar sustained fatal injuries and died during treatment. Claiming compensation on account of the death, his parents filed claim petition under Section 166 of the Motor Vehicles Act, seeking compensation of Rs.30,50,000/-.