SHALINI Vs. MUMTAS M

JUDGEMENT

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

(2.) The claimants are before this Court praying for enhancement of compensation, not being satisfied with the compensation awarded under judgment and award dtd. 4/12/2019 passed in MVC No.658/2016 on the file of the learned Prl. Senior Civil Judge and CJM & Addl. MACT, Dharwad (for short, 'Tribunal').

(3.) The claimants, who are the wife and children of the deceased Venkatesh Naik, filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation for the accidental death of deceased Venkatesh Naik, which had taken place on 2/5/2016 involving Bike bearing temporary registration No.KA-14/NT- o41545/2015-16 and Bus bearing registration No.KL-35/D- 8000. It is stated that the deceased was aged about 48 years as on the date of the accident and he was working as a labourer under one Gangadhar, earning Rs.12,000.00 per month.