ANANTH SHET Vs. A. GANESHAN

JUDGEMENT

(1.) This appeal seeking enhancement of compensation is filed by the claimants in MVC No.122/2011 on the file of II Additional District Judge and MACT-III, Davangere challenging the common judgment and the award dated May 22, 2012.

(2.) Brief facts of the case are, on March 26, 2010 six passengers of a family were travelling in a Tata Indica Car bearing registration No.KA-29-M-2995 from Chittur towards Tirupati and collided against a lorryBearing registration No. KA-01 AC-5466 coming from opposite side. In the accident, five inmates including the driver, died on the spot and the remaining one was injured.

(3.) The car was insured by National Insurance Company, respondent No.4 and lorry was insured by New India Assurance Company Ltd., respondent No.2.