PARWATI Vs. BELAGAVI

JUDGEMENT

(1.) The claimants are before this Court not being satisfied with the compensation awarded under judgment and award dated 21.03.2016 in MVC No.237/2015 on the file of the file of the VI- Additional District and Sessions Judge and Additional M.A.C.T., Belagavi and praying for enhancement of compensation.

(2.) Though this appeal is listed for admission, with the consent of the learned counsel for parties, heard finally and disposed of.

(3.) The claimants are wife and children of deceased Krishna Kundekar, who died in a road traffic accident. The deceased was aged 55 years as on the date of the accident. The claim petition was filed under Section 166 of the Motor Vehicles Act for the death of Krishna Kundekar in a road traffic accident, which occurred on 18.12.2014.