LAXMI Vs. ABDULAREHAMAN

JUDGEMENT

(1.) This appeal is at the instance of the claimants seeking enhancement of compensation awarded under judgment and award dtd. 25/5/2018 passed in MVC No.96/2016 by the learned Member, MACT-III, Bagalkot (for short, 'MACT'). By the said judgment and award, the claim petition was allowed in part awarding a compensation of Rs.3,40,400.00 with interest at the rate of 6% per annum from the date of petition till date of payment.

(2.) Brief facts of the case insofar as the same are necessary for deciding this appeal are that on 3/12/2015 at about 11.00 a.m., when the deceased Huligeppa Dakki was riding his motorcycle bearing registration No. KA-25/ED-4837, near Kireshyal on the way to Almatti- Bagalkot, Cruiser vehicle bearing registration No.KA-28/N- 6783 being driven by its driver in a rash and negligent manner and in high speed came and dashed against the motorcycle resulting in death of the deceased on the same day.

(3.) The claim petition filed by the present appellants was resisted by both respondents by filing their separate statement of objections.