MANJAWWA Vs. BASAVANNEPPA

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 Motor Vehicles Act, 1988 (for short, 'Act') praying for enhancement of compensation, dissatisfied with compensation awarded under judgment and award dtd. 28/2/2019 passed in MVC No.200/2018 on the file of learned III Addl. Senior Civil Judge & Member, Addl. MACT, Ranebennur(for short, 'Tribunal').

(3.) The claimants, who are wife and children of deceased Hanumantappa Talwar, filed a claim petition under Sec. 166 of the Act seeking compensation for the accidental death of Hanumantappa Talwar that took place on 3/12/2017 involving Tata Ace vehicle bearing registration No.KA-27/B-4279. It is stated that the deceased was aged 60 years and was doing agriculture and thereby earning Rs.10,000.00 to Rs.15,000.00 per month.