KEMPAMMA Vs. K B MALLIKARJUNASWAMY

JUDGEMENT

(1.) THIS is a claimants appeal being not satisfied with the compensation awarded by the MACT, Mysore in MVC 729/2010 on 18.4.2011. Claimants are the wife and children of the deceased Manchanna who died on 19.7.2010 due to the injuries suffered in the accident on 3.7.2010 near Srirampura Ring Road. A lorry bearing No. KA 02 A 8958 dashed against the motorcycle which the deceased was riding. The Tribunal having held that the accident was due to the negligence of the driver of the lorry in question, taking the income of the deceased around Rs.4,000/ -, has awarded compensation of Rs.5,79,000/ - with 6% interest.

(2.) HEARD the counsel representing the parties.

(3.) APPEAL is allowed in part. Mr. B A Ramakrishna is permitted to file vakalath in four weeks.