ATIYA NISHANT AND ORS Vs. SHARANABASAPPA AND ORS

JUDGEMENT

(1.) This appeal is preferred by the claimants seeking enhancement of compensation for the death of the sole bread earner of the family.

(2.) For the purpose of convenience, the parties are referred to as they are referred to in the claim petition.

(3.) The first petitioner is the wife of the deceased Mohd. Irfanul Haque. Petitioners 2 to 5 are the children of the deceased. Petitioner No. 6 is the mother of the deceased. On 27.9.2009 at about 7.30 PM when the deceased Mohd. Irfanul Haque was going on his motor cycle bearing registration No. KA-02-517 near Dolphin English Medium School, Madina Colony, MSK Mill Road, Gulbarga, respondent No.1 came riding the motor cycle bearing registration No. KA-32-R-1563 in a rash and negligent manner and dashed against the motor cycle of the deceased. On account of the accident, the deceased sustained grievous injuries. He was admitted to Basaveshwara Hospital, Gulbarga. Later on, he was admitted to Yashodhara Hospital, Solapur, where he was an inpatient from 27.9.2009 to 8.1.2010. He succumbed to the injuries on 8.1.2010.