NANJEGOWDA Vs. MANAGER BAJAJ ALLIANZ GENERAL INSURANCE CO LTD. B M ROAD, OPP: BSNL, LAKSHMI COMPLEX II FLOOR, HASSAN AND SUHAS S S/O M. SHANKARAPPA

JUDGEMENT

(1.) APPEAL is by the claimants seeking enhancement of the compensation awarded by the Fast Track Court, Channarayapatna in MVC 313/2011 on 3.3.2012. Claimants are the husband and children of the deceased Chikkamma. On 9.10.2010 around 9.00 a.m. when Chikkamma along with her daughter was travelling in TATA Ace vehicle bearing No. KA 42 5195 on B M Road, near Muddanahally Gate, the driver of car bearing No: KA 18 N 2870 came in a negligent manner and dashed against the vehicle in which the deceased was travelling. Due to the accident injuries, Chikkamma died on 11.10.2010. In the claim petition, Tribunal having held that the accident was due to the negligence of the driver of the offending vehicle, awarded total compensation of Rs. 3,72,000/ -. Dissatisfied with the quantum of compensation, claimants are before this Court.

(2.) HEARD the counsel representing the parties.

(3.) PER contra, counsel for the insurer submitted, compensation awarded is just and proper and does not require any enhancement.