K. VENKATESH Vs. ABDUL RAZAK

JUDGEMENT

(1.) Though this appeal is listed for admission, it is taken up for final disposal, with the consent of learned counsel for both the parties.

(2.) The appellants/claimants are before this Court under Sec. 173(1) of the Motor Vehicles Act, 1988 (for short, 'Act') praying for enhancement of compensation, not being satisfied with the compensation awarded under judgment and award dtd. 31/7/2019 passed in MVC No.1009/2016 on the file of learned II Addl. District and Sessions Judge & Member, MACT-XII, Ballari (for short, 'Tribunal').

(3.) The claimants, who are the parents of the deceased Miss Jayashree, filed a claim petition under Sec. 166 of the Act seeking compensation for the accidental death of Jayashree, that occurred on 30/4/2016 involving Maxicab vehicle bearing registration No.KA-34/B-1943, SRE Bus bearing registration No.KA- 16/B-9198 and KSRTC Bus bearing registration No.KA- 36/F-1319. It is stated that the deceased was aged 20 years as on the date of accident and was studying in B.Com.