MANJULA W/O. LATE NARASIMHA MURTHY Vs. C. JAYA OBLU REDDY S/O. PEDDA REDDY NO. 4/35, KURUGANAPALLE VILLAGE NARPALA (M), ANANTAPUR ANDRAPRADESH, MAHESWARA REDDY S/O. PEDDA REDDY NO. 4/35, KURAGANI PALLI NARPALA, ANANTAPUR ANDHRA PRADESH AND BAJAJ

JUDGEMENT

(1.) THOUGH this appeal is listed for orders, with consent it is taken up for final disposal. This is a claimants' appeal seeking for enhancement of compensation in respect of the death of one Narasimha Murthy in a motor accident.

(2.) FOR the sake of convenience, the parties in this appeal would be referred to by their rankings as they are arrayed in the claim petition before the Tribunal.

(3.) IT is their case that the deceased was aged 32 years, a milk vendor and agriculturist by occupation, earning more than Rs. 15,000/ - per month. According to the claimants on 18.1.2009 at about 11.30 a.m. the deceased Narasimha Murthy was riding his motor cycle bearing Registration No. KA -02 -EE -473;from Gunjur towards Bangalore. While he was on the....road in between the said two places and was near Makali Durga cross a lorry bearing registration No. AP -02 -W -2741 driven by its driver at a high speed in a rash and negligent manner came and dashed against him, due to which, he sustained fatal injuries and died on the spot. They have no other source of income. The respondents being owner, driver and insurer of the offending lorry are jointly and severally liable to pay the compensation to them as claimed in the claim petition.