MAHADEVAMMA Vs. VIDYA A SOLANKI MAJOR

JUDGEMENT

(1.) THIS appeal is by the claimants seeking for enhancement of compensation being aggrieved by the award passed by the Senior Civil Judge, Motor Accident Claims Tribunal, Malavalli, in MVC No.80/2008 dated 20.08.2011.

(2.) THE claimants are the legal representatives of the deceased, who have filed a petition before the Tribunal on account of death of one Nagappa @ Naganna. The accident occurred on 4.5.2008 near Hosahalli cross on Malavalli Kollegal road due to the negligence of the driver of the car bearing registration No.KA-05 / MK 2929, as the car came in a rash and negligent manner and dashed against the cyclist due to which he sustained serious head injuries and he was treated at Government Hospital, Malavalli and then shifted to NIMHANS, Bangalore, for four days and later he was also treated at District Hospital at Mandya, later he succumbed to injuries.

(3.) LEARNED counsel for the appellants submits that the deceased was earning more than Rs.10,000/- per month by milk vending, agriculture and also running a canteen and that they have spent more than Rs.1,00,000/- towards medical expenses, but the Tribunal has not awarded any compensation on that heads