LAWS(KAR)-2011-12-72

PREMA KUMARI Vs. LAKSHMIKANTH BALEKUNDRI S/O SACHIDANAND

Decided On December 02, 2011
Prema Kumari Appellant
V/S
Lakshmikanth Balekundri S/O Sachidanand Respondents

JUDGEMENT

(1.) THIS is a claimant's appeal seeking enhancement of compensation awarded by the MACT, Bangalore in MVC 7632/2007 on 26.2.2009.

(2.) THE deceased Hanumantha Raju having sustained head injury in the accident on 28.2.2007 on NH 4 near Himalaya Drug Company due to the negligence of Indica Car bearing KA 25 N 2108, succumbed to the injuries while under treatment during May 2007 after long sufferance. On the claim petition filed by the claimants who are the wife, children and mother of the deceased, Tribunal awarded a total compensation of Rs.5,48,000/ - with 6% interest.

(3.) ACCORDING to the appellants' counsel, deceased was earning more than Rs.5,000/ - as he was working as a Supervisor and was also getting conveyance allowance of Rs.1,500/ -.