GANGAMMA Vs. SRISHAIL

JUDGEMENT

(1.) Not being satisfied with the quantum of compensation, appellants who are petitioners before the Tribunal have come up with this appeal under Sec. 173(1) of M.V.Act, seeking enhancement.

(2.) For the sake of convenience the parties are referred to by their rank before the Tribunal.

(3.) It is the case of the petitioners that they are the wife, children and mother of deceased Bhimaraya. On 21/3/2012, at about 5.30 a.m., deceased Bhimaraya along with others was proceeding by walk to have darshan of Ghattaragi Devi. While they were on Sonna Cross- Hipparagi Road, lorry bearing registration No.KA-28/B- 0299 (hereinafter referred to as offending vehicle) driven by its driver in a rash of negligent manner came from back side and dashed against deceased Bhimaraya and one Jagannath. In the said accident, deceased sustained grievous injuries. He was treated as in-patient at Kamreddy Hospital, Kalaburagi and Government Hospital, Kalaburagi. He died while undergoing treatment on 1/4/2012. Respondents being the owner and insurer of the offending vehicle are liable to pay the compensation.