MEENAKSHAMMA Vs. M V THIPPESWAMY

JUDGEMENT

(1.) THIS appeal is by the claimant seeking enhancement of compensation, as against the award passed by the Senior Civil Judge and Addl. MACT, Holalkere in MVC No.294/2010.

(2.) DECEASED Devaraj had sustained accident injuries on 19.12.2008 while he was riding a motorcycle bearing No.KA02 U 0553 from H.D.Pura to Mugalikatte village near Nandana Hosur village, due to the negligent driving of the driver of the bus bearing No.KA16 B 6116 and thereafter, succumbed to the injuries. The Tribunal, having held that accident was due to the negligence on the part of the driver of the bus in question, has awarded a total compensation of Rs.3,42,400/-. The claimant is the mother of the deceased.

(3.) APPEAL is allowed in part.