SANGEETA Vs. MALLIKARJUN BABURAV DESAI

JUDGEMENT

(1.) Though matter is listed for order with consent of both parties it is taken up for final disposal.

(2.) Challenging impugned judgment and award dtd. 31/10/2017 passed by learned Senior Civil Judge and J.M.F.C. Raibag (referred to as 'Tribunal' for short ), in MVC No.2512/2016, this appeal is filed by claimants for enhancement of compensation.

(3.) Occurrance of accident on 1/1/2016 between motorcycle bearing registration No.KA-23/EA-6294 and of lorry bearing registration No.KA-22/A-4223, due to rash and negligent driving of both vehicles, deceased one Sri.Sidaram Bastawade sustained fatal injuries and succumbed to same are not in dispute. On account of untimely death of deceased, claimants being wife and children of deceased filed claim petition under Sec. 166 of Motor Vehicle Act, 1988, against owner of lorry.