KAVERI Vs. RAMJI

JUDGEMENT

(1.) This appeal is preferred under Sec.173(1) of Motor Vehicles Act, 1988 (in short 'the MV Act') by the appellants-claimants in claim petition filed under Sec. 166 of MV Act in MVC No.740/2018 before the MACT, Kalaburagi constituted under Sec. 165 of MV Act, challenging the inadequacy of the compensation awarded by the Tribunal as per the award dtd. 2/1/2020.

(2.) As the short point is involved with regard to inadequacy of the compensation, with consent of both the side, we have taken up this appeal for final disposal.

(3.) The brief facts of the case are that, on 24/2/2018 at about 5.15 p.m. deceased Sanjukumar to attend his personal work had been to Choudapur. After completion of his work, when he was returning to his village Dhannur on his motor bike bearing Regn.No.KA-27-R-4978 and when he came near Kadaganchi Petrol Pump on Choudapur-Afzalpur Main Road, a driver of a KSRTC bus bearing Regn.No.KA-32-F-1860 by driving the bus in rash and negligent manner dashed against the motor cycle driven by Sanjukumar. He sustained grievous injuries on his head and other parts of the body. He was shifted to Hospital in an ambulance. But, succumbed to the accidental injuries in the Hospital.