SHARADA Vs. JILANI

JUDGEMENT

(1.) The present appeal is filed by appellants/claimants being aggrieved by the judgment and award passed in MVC No.359/2014 by the Motor Accident Claims Tribunal and I Additional Sessions Judge, Raichur (hereinafter referred to as 'the Tribunal' for brevity) dtd. 26/9/2019 seeking enhancement of compensation.

(2.) The appeal was listed for admission. However, with the consent of both sides, the matter is taken for final disposal.

(3.) The germane facts leading to the case of appellants can be stated in nutshell to the effect that on 5/1/2014 at about 11.00 p.m. the lorry bearing Reg.No.AP-03-U-1449 driven by its driver/respondent No.1 in a rash and negligent manner dashed against the ambulance bearing Reg.No.KA-36-G-99 driven by deceased-Devalappa. On account of the accidental injuries suffered by him, Devalappa succumbed to the injuries. In this regard, a case was registered in Sindanoor Rural Police Station in Crime No.12/2014 against respondent No.1.