GEETHA K AND ORS Vs. ANANTHA KRISHNA

JUDGEMENT

(1.) This is a claimants' appeal seeking enhancement of the compensation for the death of the sole bread earner of the family.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the original petition.

(3.) The first claimant is the widow. Claimants 2 and 3 are the children of the deceased Ashoka Maniyani who died in a motor vehicle accident. On 25.5.2011 when the deceased Ashoka Maniyani was proceeding towards Ambagilu at about 10.30 PM along with one Gopala Poojary as pillion rider on the motor bike bearing No. KA.20-J.9529, when they reached Kudure Kalsanka, a Maruthi car bearing registration No. KA.20-M-7759 driven in a rash and negligent manner came in a high speed and when it was trying to overtake the motor bike on the narrow bridge, it hit the right handle bar of the motor bike. On account of the said accident, the deceased Ashoka Maniyani sustained grievous injuries. He was admitted to Kasturba Hospital, Manipal. He was an inpatient for nearly 24 days and ultimately he succumbed to the injuries on 18.6.2011.