RENUKA SATYAPPA SATYANAIKAR Vs. LAKKAPPA

JUDGEMENT

(1.) Petitioners in MVC No.82/2016 on the file of the XI Additional District and Sessions Judge and Additional MACT, Belagavi have challenged the impugned judgment passed by the said court dtd. 5/12/2016 claiming enhancement of compensation so also to fix liability to pay compensation on respondent No.2.

(2.) It was the case of the appellants that on 22/10/2015 at about 1.00 p.m., deceased Satyappa along with petitioners were going in a motorcycle bearing No.KA22/EN-5774 from Khanapur towards Nesargi. The rider of the motorcycle bearing KA-24/S-2598, rode his vehicle in rash and negligent manner and dashed against the motorcycle of the deceased, within the jurisdiction of Hanabarahatti village. Due to impact, Satyappa had sustained grievous injuries and succumbed to the injuries.

(3.) It is further contention of the petitioners that the deceased was aged about 30 years at the time of the accident, he was mason and earning Rs.600.00 per day as wages. Petitioners are wife and son of the deceased, were depending upon the earnings of the deceased. With these reasons petitioners have claimed compensation of Rs.40,00,000.00 from respondent Nos.1 and 2.