K.V. MAHALAKSHMI Vs. B. IBRAHIM

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 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. 19/3/2020 passed in MVC No.1212/2018 on the file of the learned Member, MACT-II, Ballari (for short, 'Tribunal').

(3.) The claimants, who are the wife and minor children of deceased K.V. Rajagopal filed a claim petition under Sec. 166 of the Motor Vehicles Act, 1988 seeking compensation for the accidental death of deceased K.V. Rajagopal, that occurred on 31/1/2018 involving two Motorcycles bearing registration No.KA-35/V-445 & KA-34/Y- 5607. It is stated that the deceased was aged about 45 years as on the date of the accident and he was owner of Lorry bearing registration No.AP-31/TA-7449, earning Rs.35,000.00 per month.