SATTEWWA Vs. TUSHAR

JUDGEMENT

(1.) The claimants/appellants are before this Court in this appeal not being satisfied with the quantum of compensation awarded under the judgment and award dated 03.01.2018 in M.V.C. No.1824 of 2015 on the file of the I Additional Senior Civil Judge and Additional Motor Accident Claims Tribunal, Gokak, (for short 'the Tribunal'), praying for enhancement of the compensation.

(2.) Even though the appeal is listed for admission, with the consent of the learned counsel for the parties, the same is heard finally and disposed of by this judgment.

(3.) The claim petition was filed under Section 166 of the Motor Vehicles Act, 1988 (for short 'the Act') by the claimants, who are the wife, parents and brothers of the deceased, claiming compensation for the death of one Ramaning who died in a road traffic accident that occurred on 26.05.2015 involving motorcycle bearing No.KA-49/J-9848 and tipper vehicle bearing registration No.MH-11/AL-5922. The Tribunal, based on the material placed on record both oral and documentary, awarded a total compensation of Rs.9,86,064/- with interest at 9% per annum from the date of petition till its realization on the following heads: