SHAANABASAPPA Vs. ANAND

JUDGEMENT

(1.) MFA No.100211/2021 and MFA No.100212/2021 are by the owners of the vehicle challenging the Judgment and Award passed by the Tribunal insofar as it saddles liability on them. MFA Crob. No.100060/2021 in MFA No.100211/2021 is by the claimants seeking enhancement of compensation.

(2.) The fact that an accident occurred on 15/2/2019 resulting in the death of Jyothi and her daughter Kumari Pranamya @ Pratiksha is not in dispute .

(3.) The deceased-Jyoti and Pranamya were riding pillion in a motorcycle which was being driven by Anand Mali, the husband of deceased-Jyoti and the father of Kumari Pranamya. The Tribunal on assessment of the evidence has come to the conclusion that the claimants were entitled for a compensation of Rs.14,42,936.00 (In MVC.No.119/2019 i.e., MFA.No.100211/2021) and Rs.5,40,000.00 (in MVC.No.120/2019 i.e., MFA.No.100212/2021).