DYAMAWWA Vs. LALSAB

JUDGEMENT

(1.) This appeal is filed by the claimant seeking enhancement of compensation as against the judgment and award dtd. 13/9/2017 in MVC No.466/2016 on the file of the IV Additional District Judge and MACT-XIII, Vijayapur.

(2.) It is the case of the claimant that on 5/1/2016, at about 07-00 p.m., the deceased was proceeding towards his land on a motorcycle bearing registration No.KA-29-R-8217 on the Ugalawat-Mustigeri road slowly with caution. A Tum Tum vehicle bearing No.KA-29-A-8409 came from Ugalawat road towards Mustigeri dashed the motorcycle of the deceased. Consequently, he sustained injuries and died on the way to the hospital.

(3.) A complaint was filed by the brother of the deceased on 5/1/2016. The case was registered in Crime No.3/2016 against the driver of the Tum Tum vehicle and after investigation, chargesheet was filed.