S. BHARATHI Vs. RANGANATHA K.P.

JUDGEMENT

(1.) This appeal is preferred by the claimants, who are the wife, child and parents of the deceased Ramesh assailing the judgment and award dtd. 16/05/2020, passed in MVC. No. 840/2018 on the file of the Senior Civil Judge and Motor Accident Claims Tribunal, Hosadurga ("the Tribunal" for short) seeking enhancement of compensation, whereby the Tribunal has awarded total compensation of Rs.49,77,000.00 with interest at the rate of 6% p.a. from the date of petition till the date of deposit.

(2.) The claimants filed the claim petition MVC. No. 840/2018 seeking compensation of Rs.89,00,000.00 on account of death of one Ramesh who died in a road traffic accident that occurred on 29/01/2018 at 6.00 p.m. when the deceased was proceeding on Honda motorcycle bearing registration No. KA-16/EH-7026 as a pillion rider, when he reached near APMC gate at Alankar bar on Huliyaru-Hosadurga Road, the rider of another motorcycle bearing registration No. KA-16/EJ-0519 rode the motorcycle in a rash and negligent manner and dashed against the deceased's motorcycle, due to the impact the deceased Ramesh fell down and sustained grievous injuries and on 25/05/2018 he succumbed to the injuries.

(3.) It is the contention of the claimants that the deceased was hale and healthy at the time of accident and was aged about 35 years, was earning Rs.50,000.00 per month as he was working as a conductor and was also doing agricultural work. The claimants are solely dependent upon the income of the deceased and hence, sought for compensation.