NAAJUKAMA Vs. SUBASCHANDRA

JUDGEMENT

(1.) This appeal is preferred by the claimants, seeking enhancement of compensation awarded to them by the Tribunal in MVC.No.1735/2015 by its judgment and award dtd. 21/7/2017, for the death of one Babulal Jainapur who died in a road traffic accident which took place on 13/11/2015, involving a motorcycle bearing Reg.No.KA28-W-8653 and Car bearing Reg.No.KA-28-N-3979.

(2.) The claimants are the mother, wife and two children of deceased Babulal Jainapur. Before the Tribunal, compensation of Rs.66,80,000.00 was claimed with interest. The Tribunal was pleased to award a total compensation of Rs.17,31,100.00 with interest at the rate of 9% per annum from the date of petition till the date of depositing the amount.

(3.) According to the claimants, the accident occurred near Mulawad Cross, when the deceased was going to Mulawad on a Motorcycle bearing Reg.No.KA-28- W-8653. It is stated, the driver of the Car bearing Reg.No.KA-28-N-3979 came in a high speed and in a rash and negligent manner and hit against the motorcycle of the deceased and due to the impact, deceased fell on the road side ditch and sustained injuries to his head, both legs and other parts of the body and died while being shifted to the hospital.