BALAWWA Vs. GADIGEPPA

JUDGEMENT

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

(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. 28/2/2018 passed in MVC No. 512/2016 on the file of the learned Addl. Senior Civil Judge and Member, MACT-VI, Jamkhandi (for short, 'Tribunal').

(3.) The claimants, who are the mother and sister of deceased Bahubali filed a claim petition under Sec. 166 of the Act, 1988 seeking compensation for the accidental death of Bahubali that occurred on 2/11/2015 when he was traveling in Mahindra Pick up van due to the rash and negligent driving of the driver of said vehicle. It is stated that the deceased was a bachelor, aged 26 years as on the date of the accident, was working as a coolie and earning Rs.20,000.00 per month.