SHANTAWWA Vs. GOPAL KRISHNA B.SAWANT

JUDGEMENT

(1.) Though this appeal is listed for admission, with consent of learned counsel for the parties, it is taken up for final disposal.

(2.) The appellants/claimants are before this Court under Sec. 173(1) of the Motor Vehicles Act, 1988 (for short, 'Act') praying for enhancement of compensation, not being satisfied with the compensation awarded under judgment and award dtd. 19/3/2019 passed in MVC No.317/2018 on the file of the learned VI Addl. District and Sessions Judge & Addl. MACT, Belagavi (for short, 'Tribunal').

(3.) The claimants, who are the wife and major son of deceased Basappa Kuri filed a claim petition under Sec. 166 of the Act seeking compensation for the accidental death of Basappa Kuri that occurred on 15/10/2017 involving Car bearing Registration No.MH-05- AS/0397. It is stated that the deceased was aged 65 years as on the date of the accident, he was having 100 sheep and earning Rs.25,000.00 per month.