LAKKAMMA Vs. SRIKANTH

JUDGEMENT

(1.) ALL these appeals arise out of the same accident. All these appeals arise of two judgments and awards, both dated 17th January 2008, passed in MVC Nos.3607/2007 & 3608/2007, by the IV Additional Judge, Member, Motor Accident Claims Tribunal, Bangalore City (SCCH No.6), (for short, 'Tribunal' ).

(2.) MF .A.No.3129/2008 is filed by Smt. Lakkamma and others, claimants in M.V.C.No.3607/2007, on the ground that the compensation of Rs.6,35,912/ - awarded by Tribunal as against their claim for Rs.30,00,000/ - is inadequate and requires enhancement;

(3.) THE claimants in M.F.A.No.7536/2008 (M.V.C.No.3608/2007) are the mother, father and brother of deceased Guru @ Gurumurthy. They filed the claim petition under Section 163 -A of the Motor Vehicles Act, seeking compensation of Rs.6.00 lakhs, contending that, at about 2:15 A.M, on 25 -02 -2007, when the deceased Guru @ Gurumurthy was travelling in the Motor Cycle bearing Registration No.KA -02/EX - 174, as a pillion rider, from Bangalore towards Channapatna on B.M. Road, near Channapatna Town, Bangalore Rural District, at that time, a Lorry bearing Registration No.KA -53/896, driven by its driver in a rash and negligent manner, at a high speed, so as to endanger human life, came from Mysore side and dashed against the motor cycle of the deceased. Due to the impact, the deceased Gurumurthy fell down and sustained grievous injuries all over the body and died on the spot.