T S RUKMANI Vs. M B AIYAPPA

JUDGEMENT

(1.) THIS appeal is by the claimants seeking for enhancement of compensation.

(2.) IT is relevant to notice the brief facts leading to the filing of this appeal. While the deceased, viz. , T. K. Shivaram was walking by the side of the road on 24. 7. 97 near the private bus station at Veerarajpet town, the bus bearing registration No. KA 12-2159 came from behind and dashed against him resulting in serious injuries. He succumbed to the injuries in the hospital on 20. 8. 1997. In due course, the widow and son of the deceased filed a claim petition for compensation in M. V. C. No. 123 of 1997 and the brother of the deceased also filed a claim in M. V. C. No. 136 of1997.

(3.) THE Tribunal, after holding inquiry, by a common judgment in respect of the aforesaid two claims held that the deceased died due to the accident and the said accident was due to rash and negligent driving of the bus and accordingly by the impugned judgment awarded a compensation of rs. 35,000 along with interest at 6 per cent per annum to the widow and son of the deceased in M. V. C. No. 123 of 1997 and similarly awarded Rs. 15,000 with interest at 6 per cent per annum to the brother of the deceased in M. V. C. No. 136 of 1997. The award amount was made payable jointly and severally by the owner and insurer of the bus.