INDRAWWA HANAMANT KHAJJIDONI Vs. RACHANNA

JUDGEMENT

(1.) This appeal is filed by the petitioners challenging the judgment and award dtd. 6/1/2016 passed in MVC No.1853/2013 by the MACT-VI, Vijayapur, seeking enhancement of compensation.

(2.) For the sake of convenience, parties are referred with the ranks occupied by them before the Tribunal.

(3.) The factual matrix leading to the case are that the petitioners are the parents of deceased Vinod. That on 25/1/2013, the deceased Vinod had been to NSSK Sugar from Jambagi(H) Village. He was returning by riding the motorcycle bearing registration No.KA-28/EA-0503 at about 10.30 p.m. Nearby the land of one Goudappa Baragi on Galagali-Vijayapur road, one unknown vehicle came from opposite direction and dashed to the motorcycle of deceased. Due to the said impact, the deceased sustained severe injuries and died on the way to hospital. That the petitioners being the parents have spent a sum of Rs.25,000.00 towards funeral expenses and deceased was aged about 23 years at the time of accident and he was earning Rs.40,000.00 per month by maintaining the entire family. The petitioners have lost their son as well as the financial support. Hence, they filed claim petition seeking compensation under Sec. 163-A of the M.V.Act.