BASAVANT Vs. INAMSAB

JUDGEMENT

(1.) The claimants-parents, wife and children of deceased Subhash Kolageri are in appeal under Section 173 (1) of the Motor Vehicles Act, 1988 (for short 'M.V. Act') being not satisfied with the quantum of compensation awarded under judgment and award dated 01.10.2018 in MVC No.1159/2015 on the file of III Addl. Senior Civil Judge and MACT-XII, Vijayapur (hereinafter referred to as 'the Tribunal' for short) and praying for enhancement of compensation.

(2.) The accident occurred on 10.04.2015 involving motorcycle bearing Reg. No.MH-10/X-6076 and cruiser jeep bearing Reg. No.MH-10/C-9813 and the accidental death of deceased Subhash are not in dispute in this appeal.

(3.) The claimants filed claim petition before the Tribunal under Section 166 of the M.V. Act claiming compensation for the accidental death of Subhash stating that he was aged 28 years and was earning Rs.20,000/- per month by agricultural work as on the date of accident.