G. SHOBHAMANI W/O A.R. ASHOKAIAH AND HEMANTH S/O LATE A.R. ASHOKAIAH REPRESENTED BY HIS MOTHER G. SHOBHAMANI Vs. DODDASHANAIAH S/O VEERASHANAIAH OWNER OF TVS VICTOR BEARING REGN. NO. KA-06/U-6282 AND THE ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) THE claimant in MVC 1541/2006 on the file of MACT, Tumkur is the Appellant.

(2.) FACTS necessary for the consideration of the appeal are as under: It is the claim of the claimants that on 3.12.2006., after finishing his official duty as phone Mechanic in BSNL, the deceased A.R. Ashokaiah was returning to his village Aijagondanahalli on his Hero Honda bearing registration No. KA -06 -U -7269. Then the rider of the TVS Victor two wheeler motor bike bearing registration No. KA -06 -U -6282 has driven the vehicle rashly, negligently and dashed against the vehicle, in which deceased was moving. As a result, A.R. Ashokaiah suffered injuries. Immediately he was shifted to general hospital Tumkur and thereafter he was referred to NIMHANS hospital, Bangalore. But on his way to NIMHANS hospital, he succumbed to injuries. Claimants contend that the 1st claimant is the wife and 2nd claimant is the son of the deceased and that they have lost the earning member of the family. So, pray for compensation of Rs. 20,03,000/ -

(3.) ISSUES are framed, Learned member of the Tribunal has recorded evidence, P Ws 1 and 2 are examined, Exs. P1 to P11 are marked and policy is marked as Ex. R1. The learned member of the Tribunal has awarded compensation of Rs. 6,61,832/ -.