RENUKA Vs. DIVISIONAL CONTROLLER NEKRTC

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.387/2017 before the MACT, Bhalki constituted under Sec. 165 of MV Act, challenging the inadequacy of the compensation awarded by the Tribunal as per the award dtd. 30/4/2018.

(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 27/3/2017 at 5.00 p.m. near SB Patil Dental College, Naubad-Bidar on Bidar- Humnabad Road, when husband of petitioner no.1 and father of petitioner nos. 2 to 4 by name Rajkumar was proceeding by walk towards Naubad side on the left side of the road, a KSRTC bus bearing Regn.No.KA-36-F-728 driven by its driver in a rash and negligent manner, dashed against said Rajkumar and caused the accident. He sustained grievous injuries on his head, chest, stomach, both the shoulders, fore-head and succumbed to the injuries on the spot itself. The claimants shifted the dead body by hiring a vehicle and thereafter conducted the funeral by spending more than Rs.30,000.00. A complaint was lodged in crime No.33/17 at Traffic Police Station, Bidar.