SIDDAMMA, W/O LATE UMASHANKAR AND OTHERS Vs. SRI. MOHAMED HAYATH, S/O MOHAMMED GHOUSE, OWNER OF AUTORICKSHAW BEARING AND THE BRANCH MANAGER, NATIONAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THOUGH this matter is listed for admission with consent of the learned Counsel for the respective parties, it is taken up for final disposal.

(2.) THIS appeal is by the claimant seeking for enhancement of compensation on account of the death of the deceased Umashankar in a motor accident.

(3.) THE brief facts of the case are: The Appellants/ claimants are the wife, children and mother of the deceased Umashankar. The claimants instituted a claim petition praying for grant of compensation on account of the death of the deceased Umashankar in the motor accident that took place on 27.11.2006 at about 1.00 p.m. in front of Chandappa Saw Mil situated on B.D. Road, Chitradurga involving auto rickshaw bearing No. KA -16/8162 owned by the first Respondent and insured with the second Respondent/Insurer at the relevant point of time.