D DEVAJAMMANNI ALIAS KALPANA Vs. N JAGDEESH,

JUDGEMENT

(1.) THIS appeal by the appellants -claimants is directed against the impugned judgment and award dated 14/12/2010 passed in MVC No.4/2010, by the Presiding Officer, Fast Track Court -I & Member, Additional Motor Accident Claims Tribunal, Mysore, (hereinafter referred to as ' Tribunal' for short), for enhancement of compensation.

(2.) THE Tribunal by its judgment and award has awarded a sum of Rs. 20,24,000/ - under different heads with interest at 6% per annum from the date of petition till realization, as against the claim of the appellants for a sum of Rs. 95,00,000/ -, on account of the death the deceased Dr.R.N.Naveen, in the road traffic accident.

(3.) IN brief, the facts of the case are: The appellant No.1 is the wife, appellant Nos. 2 and 3 are the children and appellant No.4 is the mother of the deceased. They filed a claim petition before the Tribunal under Section 166 of M.V. Act, claiming compensation against the respondents on account of the death of the deceased in the road traffic accident, contending that, on 20.8.2009 at about 8.15 p.m. deceased and another person were proceeding in a motor bike bearing Reg.No.KA.13.H.336 when they came near Sachin Hotel in Mysore -Bangalore road, at that time, the driver of the KSRTC Bus bearing Reg.No.KA.09.F.4276 came from Mysore side towards Bangalore in a rash and negligent manner and dashed to the motor bike of the deceased. Due to which, deceased and another persons sustained grievous injuries and died at the spot.