SIDDAIAH Vs. ANANDA KRISHNA B.C.

JUDGEMENT

(1.) This appeal under Sec. 173(1) of the Motor Vehicles Act, 1988 (hereinafter referred to as 'the Act', for short) is filed by the claimants seeking enhancement of the amount of compensation against the judgment dtd. 24/5/2018 passed by the Motor Accident Claims Tribunal.

(2.) Facts giving rise to the filing of the appeal briefly stated are that on 13/2/2016, when the deceased Prakasha was proceeding on his motor bike on Gundlupet - Calicut Road, a Innova car bearing Registration No. KA-51-MB-4634, which was being driven by its driver in a rash and negligent manner, came from the opposite direction and dashed against the motor bike of the deceased. As a result of the aforesaid accident, the deceased sustained grievous injuries and succumbed to the same.

(3.) The claimants thereupon filed a petition under Sec. 166 of the Act claiming compensation on the ground that the deceased was aged about 25 years at the time of accident and was doing mason work and was earning a sum of Rs.30,000.00 per month. It was further pleaded that accident took place solely on account of rash and negligent driving of the Innova car by its driver. The claimants claimed compensation to the tune of Rs.1,31,50,000.00 along with interest.