HOMBAMMA AND ORS. Vs. S. KRISHNA AND ORS.

JUDGEMENT

(1.) Appellants/ petitioners are before this court seeking enhancement of compensation by modifying the impugned judgment and award made in M.V.C. No. 5 of 2011, on the file of the Principal Civil Judge (Sr. Dn) and M.A.C.T., Mandya.

(2.) Claimants are mother, an elder sister and two younger sisters of Basavegowda, son of late Chowdegowda, who died in the motor accident that occurred on 6.5.2010, at about 7.30 a.m., due to rash and negligent driving of the motor cycle bearing registration No. KA 11-K 9670 by its rider. They filed a claim petition against the owner and insurer of the motor cycle claiming compensation of Rs. 20,00,000.

(3.) Learned counsel for the appellants submits that claimants have spent a sum of Rs. 1,00,000 towards medical expenses of Basavegowda, who sustained injuries and died in the motor accident. He further submits that the deceased was earning Rs. 6,000 per month, but the Tribunal has not awarded adequate compensation and prays for enhancement of compensation.