NIRMALA Vs. MANAGING DIRECTOR,NWKTC

JUDGEMENT

(1.) This is an appeal against the award and judgment passed by Senior Civil Judge and JMFC, Laxmeshwar in MVC No.74/2019 dtd. 18/11/2020 seeking enhancement of compensation.

(2.) We refer the parties as per their ranks before the trial Court.

(3.) It is the case of appellants/petitioners before the trial Court that husband of petitioner No.1, father of petitioner No.2 by name Ningappa Neelappa Dalali met with vehicle accident on 14/12/2018 at 7 p.m. on Chabbi-Bellatti road, due to rash and negligent driving of bus bearing No.KA-26/X-1045 by its driver. Due to the accident said Ningappa sustained grievous injuries and died at the spot. The deceased was aged about 45 years at the time of accident. He was an agriculturist and milk vendor; and earning Rs.25,000.00 per month. Petitioners were depending upon the earning of the deceased. With these reasons, they prayed to award compensation of Rs.25,70,000.00 with interest at the rate of 18% per annum.