PUSHPAVATHI Vs. MURUGESAN

JUDGEMENT

(1.) Challenging judgment and award dtd. 23/5/2018 passed by Member, III Motor Accident Claims Tribunal, Ballari in MVC.no.316/2016, this appeal is filed by claimants for enhancement of compensation.

(2.) Brief facts as stated are that in an accident that occurred on 25/3/2016, when Chandrashekara Reddy @ C. Chandrasekara Reddy was proceeding on his bicycle near S.P. Circle, Ballari, driver of Lorry bearing registration no.TN- 28/AL-0747 driven by its driver in rash and negligent manner dashed against bicycle inflicting fatal injuries.

(3.) Alleging loss of dependency, his wife and two minor children filed claim petition under Sec. 166 of Motor Vehicles Act against driver, owner and insurer of offending vehicle.